Nanak Chand vs State Of H.P
2024 Latest Caselaw 10786 HP

Himachal Pradesh High Court

Nanak Chand vs State Of H.P on 31 July, 2024

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                              Cr.MP (M) No. 1637 of 2024
                                              Date of Decision: 31.07.2024




                                                                                   .
    Nanak Chand                                                                   ...Petitioner





                                           Versus
    State of H.P.                                                                ....Respondent





    Coram
    Hon'ble Mr. Justice Rakesh Kainthla, Judge.
    Whether approved for reporting?1 No.





    For the petitioner                :         Mr. Vinod Thakur, Advocate.

    For the respondent                :         Mr. Ajit Sharma, Deputy Advocate
                                                General, with Mr. Sachin Hiremith

                                                (IPS), SDPO Bardsar, District

                                                Hamirpur, H.P. along with HHC Raj
                                                Kumar, No. 274.

    Rakesh Kainthla, Judge (oral)

Status report stands filed.

2. It has been submitted that the presence of the

petitoner is not required at this stage for investigation, hence,

the order dated 26.7.2024, is made absolute, however, on the

following conditions:

(i) The petitioner will attend the trial on each and every date of hearing and if he is unable to do so, he will seek an exemption from the court by filing an appropriate application,

(ii) The petitioner will not intimidate the witnesses nor will he influence any evidence in any manner whatsoever,

Whether reporters of Local Papers may be allowed to see the judgment? Yes.

(iii) The petitioner shall not seek unnecessary adjournments and do any other act to hamper the progress of the trial.

(iv) The petitioner will not leave the present address for a continuous period of seven days without furnishing the address of the intended visit to the SHO of concerned Police Station and the Court.

.

(v) The petitioner will furnish his mobile number, and social media contact to the Police and the Court and will abide by the summons/notices received from the Police/Court through SMS/WhatsApp/Social Media

Account. In case of any change in the mobile number or social media accounts, the same will be intimated to the Police/Court within five days from the date of the change.

(v) The petitioner shall join the investigation as and when

directed to do so.

3. It is clarified that if the petitioner misuses the liberty

or violates any of the conditions imposed upon him, the

investigating agency shall be free to move this Court for

cancellation of the bail. The petition stands accordingly

disposed of, so also the pending miscellaneous applications, if

any.

(Rakesh Kainthla) Judge 31st July, 2024

(Chander)