Himachal Pradesh High Court
Vikas Khachi vs State Of H.P on 7 January, 2016
Author: Rajiv Sharma
Bench: Rajiv Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
Cr. MP(M) No. 21 of 2016
Date of Decision: 7.1.2016
.
Vikas Khachi
...Petitioner
Versus
State of H.P.
...Respondent
___________________________________________________________
Coram
Hon'ble Mr. Justice Rajiv Sharma, Judge.
of
Whether approved for reporting?
_________________________________________________________
For the petitioner : Mr. Adarsh K. Vashishta,
rt Advocate.
For the respondent : Mr. Parmod Thakur, Additional
Advocate General.
Rajiv Sharma, Judge (oral):
Notice. Mr. Parmod Thakur, learned Additional Advocate General appears and waives service of notice on behalf of the respondent.
2 Petitioner is present in Court and surrenders. Keeping in view the overall attending circumstances and also the fact disclosed in the petition, petitioner has made out a case for grant of bail with respect to the offences allegedly committed under Sections 341, 323, 506 and 34 of IPC and Section 3 (i)
(x) of the Prevention of Atrocities against Scheduled Caste and Scheduled Tribe Act, 1989 in connection with FIR No. 1 of ::: Downloaded on - 15/04/2017 19:41:34 :::HCHP 2 2016 dated 2.1.2016, registered with Police Station, Kumarsain.
3 The petitioner shall furnish a personal bond in the .
sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of the Additional Registrar(Judicial) today itself subject to the conditions that the petitioner shall join investigation forthwith and shall not tamper with the of prosecution evidence or hamper the investigation in any manner, whatsoever. He shall not make any inducement, threat or promises to any person acquainted with the facts of rt the case so as to dissuade him/her from disclosing such facts to the Court or the Police Officer. He shall not leave the territory of India without the prior permission of the Court.
4 Any observation made hereinabove shall not be construed to be a reflection on the merits of the case and shall remain confined to the disposal of this application alone.
The petition stands accordingly disposed of.
Copy dasti.
(Rajiv Sharma), Judge January 7, 2016 (kalpana) 2 ::: Downloaded on - 15/04/2017 19:41:34 :::HCHP 3 .
of rt 3 ::: Downloaded on - 15/04/2017 19:41:34 :::HCHP