Himachal Pradesh High Court
Ram Babu Sharma vs . State Of H.P. on 28 April, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
Ram Babu Sharma Vs. State of H.P. Cr. MP(M) No. 931/2022 .
28.04.2022 Present: Mr. Servedaman Rathore, Advocate, for the petitioner.
Mr. Shiv Pal Manhans, Addl. AG with Mr. Yudhvir Singh Thakur and Mr. Bhupinder Thakur, Dy. AG, for the respondentState. Notice. Mr. Bhupinder Thakur, learned Deputy Advocate General, accepts service of notice on behalf of the respondentState. Let status report be filed before the next date of hearing. List on 12th May, 2022.
Heard. After hearing the learned counsel for the petitioner, learned Additional Advocate General and going through the contents of the bail application, this Court finds that as the petitioner is ready and willing to join the investigation and is not in a position to flee from justice, it is ordered that till the next date of hearing, in the event of his arrest in case FIR No. 90, dated 20.04.2022, under Section 420 of Indian Penal Code, registered at Police Station Shimla West, District District, H.P., the petitioner be released on bail, in this case, on his furnishing personal bond to the tune of Rs. 20,000/ (rupees twenty thousand) with one surety in the like amount, to the satisfaction of the Investigating Officer, subject to the following conditions:
1. That the petitioner will join investigation of case as and when called for by the Investigating Officer in accordance with law.
2. That the petitioner will not leave India without prior permission of the Court.
3. That the petitioner will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Investigating Officer or Court. Copy dasti. [ (Chander Bhusan Barowalia) Judge 28th April, 2022 (raman) ::: Downloaded on - 28/04/2022 20:08:42 :::CIS