Cr. Mp (M) No.2341 /2024 vs State Of Himachal Pradesh
2024 Latest Caselaw 17616 HP

Himachal Pradesh High Court

Cr. Mp (M) No.2341 /2024 vs State Of Himachal Pradesh on 19 November, 2024

2024:HHC:11707

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr. MP (M) No.2341 /2024.

Date of Decision: 19th November, 2024.

         Parjeet Singh                                                       .....Petitioner.
                                            Versus

         State of Himachal Pradesh                                          .....Respondent.


         Coram

The Hon'ble Mr. Justice Bipin Chander Negi, Judge. Whether approved for reporting?1

For the Petitioner: Mr. Dheeraj K. Vashisht, Advocate.

For the Respondent: Mr. B.N. Sharma, Addl. Advocate General.

ASI Rameshwar Singh, PS Paonta Sahib, District Sirmour, HP is present in person along with police record.

Bipin Chander Negi, Judge (oral).

The present bail petition has been filed under Section

482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) for grant

of bail. The same arises out of FIR No.153/24 dated

04.10.2024, under Section 314 and 316(2) of the Bhartiya

Nyaya Sahinta (BNS), registered at Police Station Paonta Sahib,

District Simrour, HP.

2. Status report filed. The same is taken record. Copy

whereof has been supplied to the learned counsel for the

petitioner.

3. Heard counsel for the parties and perused the status

report.

4. From a perusal of the status report, it is evident that no

recovery is to be instituted from the bail petitioner. Other than

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

2024:HHC:11707

the aforesaid, in the status report it has been categorially

mentioned that the petitioner is not required for any further

investigation. No fear of flight risk insofar as the bail petitioner

is concerned has been expressed in the status report so filed.

5. In view of the aforesaid, interim order dated 23.10.2024

is made absolute, subject to the conditions specified therein.

6. In case of violation of any of the terms & conditions of

the bail, respondent-State shall be at liberty to move

appropriate application for cancellation of the bail. It is made

clear that observations made above are only for the purpose of

adjudication of instant bail petition and shall not be construed

as an opinion on the merits of the matter. Learned trial Court

shall decide the matter without being influenced by above

observations.

With the aforesaid observations, the present petition

stands disposed of, so also the pending miscellaneous

applications, if any.

Downloaded copy of this judgment is valid for

compliance.

(Bipin Chander Negi) Judge

19th November, 2024 (Gaurav Rawat)