Himachal Pradesh High Court
Jagdish Thakur vs State Of Himachal Pradesh on 23 May, 2017
Author: Sandeep Sharma
Bench: Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Cr.MP(M) No. 619 of 2017
Decided on May 23, 2017
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Jagdish Thakur ... Petitioner
Versus
State of Himachal Pradesh Respondent
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Coram:
Hon'ble Mr. Justice Sandeep Sharma, Judge.
Whether approved for reporting? 1
For the petitioner : Mr. B.S. Chauhan, Senior Advocate
with Mr. Munish Dhatwalia,
Advocate.
For the respondent :
Mr. M.L. Chauhan and Mr. R.K.
Sharma, Additional Advocates
General.
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Sandeep Sharma, Judge (oral):
Heard. Report produced by the investigation agency perused.
2. Mr. M.L. Chauhan, Additional Advocate General, fairly stated that the investigation in the present case is complete and nothing is required to be recovered from the petitioner. It also emerges from the status report that the co-accused, Bhupesh Nandan has already been grated bail by the court of learned Additional Sessions Judge, Mandi camp at Sundernagar.
3. In view of above, interim order dated 16.5.2017, is made absolute, with following conditions:
(a) He shall make himself available for the purpose of interrogation, if so required and regularly attend 1 Whether the reporters of the local papers may be allowed to see the judgment?::: Downloaded on - 25/05/2017 00:00:42 :::HCHP 2
the trial Court on each and every date of hearing and if prevented by any reason to do so, seek exemption from appearance by filing appropriate application;
.
(b) He shall not tamper with the prosecution evidence nor hamper the investigation of the case in any manner whatsoever;
(c) He shall not make any inducement, threat or promises to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or the Police Officer; and
(d) He shall not leave the territory of India without the prior permission of the Court.
4. It is clarified that if the petitioner misuses the liberty or violate any of the conditions imposed upon him, the investigating agency shall be free to move this Court for cancellation of the bail.
5. Any observations 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.
(Sandeep Sharma) Judge May 23, 2017.
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