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[Cites 2, Cited by 2]

Himachal Pradesh High Court

Chatro vs . State Of H.P. on 2 December, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Chatro Vs. State of H.P. .

Cr.M.P. (M) No. 2633 of 2022 2.12.2022 Present: Mr.Kulwant Singh Gill, Advocate, for the petitioner.

Mr.Hemant Vaid, Additional Advocate General, for the respondent.

Notice. Mr.Hemant Vaid, Additional Advocate General waives service and accepts notice on behalf of respondent and seeks time to file status report. Be filed on or before next date of hearing.

List on 12th December, 2022.

In the meanwhile, in the event of arrest of petitioner in case FIR No. 165 of 2022, dated 28.11.2022, registered in Police Station Chowari District Chamba, H.P. under Section 20 of the NDPS Act, he shall be released on bail on furnishing personal bond in the sum of 50,000/- with one surety in the like amount to the satisfaction of the Investigating/Arresting Officer, subject to the following conditions:-

i) That the petitioner shall report at Police Station Chowari, District Chamba, H.P. on 2.12.2022 at 11:00 A.M.;

ii) That the petitioner shall not hinder the smooth flow of the investigation and shall join the investigation on each and every date, as and when called by the Investigating Agency, as per law;

iii) That the petitioner shall not jump over the bail and also shall not leave the State of Himachal Pradesh without prior permission of the Court;

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iv) That the petitioner shall not tamper with the prosecution evidence or, in any manner, try to .

overawe or influence the prosecution witnesses; and

v) It is clarified that violation of any of the conditions imposed shall dis-entitle the petitioner to continue on bail.

The petitioner is permitted to produce copy of order downloaded from the High Court website and concerned authority shall not insist for certified copy of the order, rather, if need be, passing of order can be verified from the High Court website or otherwise.

(Vivek Singh Thakur), Judge.

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