Himachal Pradesh High Court
Abhinash Singh vs State Of H.P on 7 August, 2018
Author: Dharam Chand Chaudhary
Bench: Dharam Chand Chaudhary
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Cr. MP(M) No.969 of 2018.
Decided on: 7th August, 2018.
.
Abhinash Singh .........Petitioner.
Versus State of H.P. .......Respondent. Coram The Hon'ble Mr. Justice Dharam Chand Chaudhary, Judge.
Whether approved for reporting?1No. For the Petitioner : Mr. Rajesh Mandhotra, Advocate. For the respondent : Mr. Vikas Rathore & Mr. r Narinder Guleria, Additional Advocate General.
Dharam Chand Chaudhary, J. (oral).
Heard.
2. Learned Additional Advocate General has placed on record the status report and the I.O. ASI Duni Chand, Police Post, Rehan has produced the record.
3. On having gone through the records and analyzing the rival submissions coupled with the factum of the investigation in the case is still in progress as well as the accused-petitioner is an 1 Whether reporters of Local Papers may be allowed to see the judgment? Yes.
::: Downloaded on - 14/08/2018 22:58:01 :::HCHP 2habitual offender having committed similar offences previously also qua which FIR No.74/15, under Sections 341, 354D, 504, 323 IPC and FIR No. 41/18, .
under Sections 354D, 506 IPC are registered in Police Station, Nurpur, he is not entitled to be admitted on bail at this stage for the reason that he may tamper with the prosecution evidence and may also hamper the investigation of the case also.
Keeping in view his past conduct, the possibility of committing the similar offence, if admitted on bail, cannot also be ruled out. The application as such is dismissed, at this stage.
(Dharam Chand Chaudhary)
August 07, 2018 (ps) Judge.
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