Himachal Pradesh High Court
Deepak Kumar Tyagi vs . State Of H.P. on 13 February, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Deepak Kumar Tyagi vs. State of H.P. .
Cr.M.P(M) No. 330 of 2023 13.02.2023 Present: Mr. Manoj Pathak, Advocate for the petitioner.
Mr. B.C. Verma, Addl. A.G with Mr. Pranay Pratap Singh, Addl. A.G for the respondent.
Notice. Mr. B.C. Verma, learned Additional Advocate General appears and waives service of notice on behalf the respondent-State and seeks time to file status report.
List on 20th February, 2023, on which date, the Investigating Officer shall remain present with the entire investigation record.
In the interim, in the event of arrest of the petitoner in case FIR No. 16 of 2022 dated 05.12.2022 registered at Police Station CID Crime Shimla, District Shimla, H.P. under Sections 420 and 506 IPC, he shall be released on bail subject to his furnishing personal bond in the sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of the Investigating Officer/Arresting Officer. This order, however, shall be subject to the following conditions:-
i) That the petitoner shall make himself available for investigation as and when required.
ii) That the petitoner shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so ::: Downloaded on - 13/02/2023 20:31:53 :::CIS as to dissuade him from disclosing such facts to .
the Court or any Police Officer;
iii) That the petitioner shall not leave India without the prior permission of the Court.
February 13, 2023 ( Satyen Vaidya )
(naveen) Vacation Judge
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