Himachal Pradesh High Court
Nikhil Soni vs State Of Himachal Pradesh on 8 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Nikhil Soni versus State of Himachal Pradesh .
Cr.MP (M) No. 514 of 2022 8.03.2022 Present Mr. K.D.Shreedhar, Senior Advocate with Mr. Sameer Thakur, Advocate, for the petitioner.
Mr. Sudhir Bhatnagar and Mr. Arvind Sharma, Additional Advocate Generals with Mr. Kamal Kishore Sharma and Mr. Gaurav Sharma, Deputy Advocate Generals, for the respondent-State.
Issue notice. Mr. Sudhir Bhatnagar, learned Additional Advocate General, appears and waives notice on behalf of the respondent-State. He prays for and is granted one week's time to file reply/status report.
In the meanwhile, in the event of arrest of the petitioner in case FIR No.41 of 2022, dated 22.02.2022, under Sections 286, 337 and 304-A of the Indian Penal Code and Section 9(c) of the Explosives Act, registered at Police Station, Haroli, District Una, H.P, he shall be enlarged on bail on his furnishing personal bonds in the sum of Rs.20,000/-
with one surety in the like amount to the satisfaction of the Arresting Officer. Needless to add, the petitioner shall also join the investigation on 10.3.2022 at 10:00 AM and as and when required by the investigating Officer; shall not hamper the investigation and temper with the prosecution evidence in any manner. He shall also comply with the conditions as contained in Section 438 of the Code of Criminal Procedure.
List on 16.3.2022.
Copy Dasti.
(Sandeep Sharma) Judge 8th March, 2022 (shankar) ::: Downloaded on - 08/03/2022 20:13:53 :::CIS