Himachal Pradesh High Court
Ramesh Singh Bisht vs . State Of H.P. on 24 May, 2022
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
Ramesh Singh Bisht Vs. State of H.P. .
Cr.MP(M) No.1132/2022 24.05.2022 Present: Mr. Hemant Kumar Thakur, Advocate, for the petitioner.
Mr. Narender Thakur, Deputy Advocate General, for respondent/State.
Notice. Mr. Narender Thakur, learned Deputy Advocate General, appears and accepts service of notice on behalf of the respondent-State. Respondent-State shall file status report on or before the next date of hearing.
List on 01.06.2022.
2. Petitioner seeks anticipatory bail in FIR No.164/2021 dated 10.08.2021 registered under Sections 354D, 509 and 506 of the Indian Penal Code and Section 66 of the Information Technology Act at Police Station Boileauganj, District Shimla, H.P.
3. The case of the petitioner as canvassed by learned counsel for the petitioner is that he is serving in Indian Army has nothing to do with the commission of offences alleged in the said FIR. That his cellphone was lost, which has been misused by someone.
4. In view of the averments made by learned counsel for the petitioner, it is ordered that till the next date of hearing, in the event of arrest of the petitioner in the above mentioned FIR, he shall be enlarged on bail on his furnishing personal bond in the sum of Rs.25,000/- (Rupees Twenty Five Thousand ::: Downloaded on - 24/05/2022 20:08:34 :::CIS only) with one local surety in the like amount, to the satisfaction .
of Arresting Officer, subject to following conditions:
(i) Petitioner, at the first instance, shall appear before the Investigating Officer, Police Station, Boileauganj District Shimla. H.P. on 25th May, 2022 at 11:00 a.m.
(ii) Petitioner shall join the investigation of the case as and when called for by the Investigating Officer in accordance with law;
(iii) Petitioner shall not hamper the investigation in any manner whatsoever;
(iv) Petitioner shall not contact the complainant, threaten or browbeat him/her or to use any pressure tactics in any manner whatsoever;
(v) Petitioner shall not leave India without prior permission of the Court: &
(vi) 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 or tamper with the evidence.
Learned counsel for the petitioner is permitted to produce copy of order downloaded from the High Court website before the concerned authorities, who shall not insist for certified copy of the same, however, it may verify the order from the High Court website or otherwise.
Jyotsna Rewal Dua Judge 24th May, 2022(Rohit) ::: Downloaded on - 24/05/2022 20:08:34 :::CIS