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Himachal Pradesh High Court

Surender Kumar vs . State Of H.P. on 20 April, 2023

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

Surender Kumar Vs. State of H.P. .

Cr.MP(M) No. 965/2023 20.04.2023 Present: Mr. Kush Sharma, Advocate, for the petitioners.

Mr. Y.P.S. Dhaulta & Mr. Navlesh Verma, Additional Advocates General, for the respondent. Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent. Status report be filed by the respondent before the next date.

List on 27.04.2023.

This regular bail petition relates to FIR No.60/2023, dated 11.03.2023, registered under Sections 504 and 506 of the Indian Penal Code and Section 3(1)(s) & 3(2)(va) of the Schedule Caste and Schedule Tribe (Prevention of Atrocities) Act, 1989 at Police Station Sadar Bilaspur, District Bilaspur H.P. The petitioner is present in the Court and has been identified by his learned counsel. He has surrendered to the jurisdiction of this Court. He shall be deemed to be in custody of the Court.

The averments made in the petition are that the petitioner is innocent and has been falsely implicated in the FIR in question. It has further been submitted that the petitioner had made a complaint in the concerned police station against the complainant, whereafter as a counter-blast the complaint was preferred against the petitioner, which resulted in registration of the FIR in question.

In view of the pleadings and the submissions made by learned counsel for the petitioner, it is ordered that till the next .

date of hearing, the petitioner shall be released on bail on his furnishing personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand) with one local surety in the like amount, to the satisfaction of the Registrar/Additional Register/ Deputy Registrar (Judicial), subject to following conditions:-

r (i). The petitioner, at the first instance, shall appear before the Investigating Officer, Police Station Sadar Bilaspur District Bilaspur on

21.04.2023 at 11:00 am and thereafter as and when called in accordance with law.

(ii). The petitioner shall not tamper with the evidence or hamper the investigation in any manner whatsoever.

(iii). The petitioner will not leave India without prior permission of the Court.

(iv). The petitioner shall not make any inducement, threat or promise, directly or indirectly, to the Investigating Officer or any person acquainted with the facts of the case to dissuade him/her from disclosing such facts to the Court or any Police Officer.

Jyotsna Rewal Dua Judge 20th April, 2023 (Rohit) ::: Downloaded on - 20/04/2023 20:44:57 :::CIS