Himachal Pradesh High Court
Gur Avtar Singh vs . State Of H.P. on 27 June, 2022
Author: Chander Bhusan Barowalia
Bench: Chander Bhusan Barowalia
.
Gur Avtar Singh vs. State of H.P. Cr. MP (M) No.1404/2022 A 27.6.2022 Present: Ms. Devyani Sharma, Advocate, for the petitioner.
Mr. Shiv Pal Manhans, Addl. Advocate General with Mr. Yudhbir Singh Thakur Mr. Bhupinder Thakur, Dy. Advocates General, for the respondent-State. r Today, the petitioner has surrendered before this Court and he is taken into custody of Constable Vir Singh No.355, High Court Security.
Notice. Mr. Shiv Pal Manhans, learned Additional Advocate General, waives service of notice on behalf of the respondent. He seeks and is granted two weeks' time to file police/status report. As prayed, list on 8th July, 2022.
The present bail application is maintained by the petitioner, under Section 439 of the Code of Criminal Procedure, for grant of bail, in Case FIR No.185/2022 dated 21.6.2022, under Section 3 the of Schedule Cast and Schedule Tribe (Prevention of Atrocities) Act, 1989, registered at Police Station Nalagarh, District Solan, H.P. As per the learned counsel for the petitioner, he is 74 years of age, suffering from mental and heart ailment, he is innocent and has been falsely implicated in the present case. Further, he is resident of the place and neither in a position to tamper with the prosecution evidence nor in a position to flee from justice.
At this stage, this Court finds that as the petitioner is resident of the place and is ready and willing to join the investigation and also taking into consideration other circumstances, which have come on record, it is ordered that till the next date of hearing, in case FIR No. 185/2022 dated 21.6.2022, under Section 3 the of Schedule Cast and Schedule ::: Downloaded on - 27/06/2022 20:05:15 :::CIS .
:: 2 :: Cr. MP (M) No.1404/2022 Tribe (Prevention of Atrocities) Act, 1989, registered at Police Station Nalagarh, District Solan , he be released on bail, on his furnishing personal bond to the tune of Rs.20,000/- (rupees twenty thousand only) with one surety in the like amount to the satisfaction of Additional Registrar (Judicial), subject to the following conditions:-
1. That the petitioner will join investigation of case as and when called for by the Investigating Officer in accordance with law.
2. That the petitioner will not leave India without prior permission of the Court.
3. That the petitioner will not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts.
Copy dasti.
( Chander Bhusan
Barowalia )
Judge
27th June, 2022
(CS)
::: Downloaded on - 27/06/2022 20:05:15 :::CIS