Pardeep Singh vs State Of Himachal Pradesh on 2 December, 2020

[Cites 5, Cited by 12]

Himachal Pradesh High Court

Pardeep Singh vs State Of Himachal Pradesh on 2 December, 2020

Bench: Ajay Mohan Goel

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA




                                                                          .

                                            Cr.MP(M) No.2088 of 2020
                                            Decided on: 02.12.2020





    Pardeep Singh                                                     ....Petitioner.
                     Versus
    State of Himachal Pradesh                ...Respondent.
    Coram




    The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
    Whether approved for reporting?1 No
    For the petitioner : M/s Tara Singh Chauhan and Vinod
                         Chauhan, Advocates.


    For the respondent : Mr. Sumesh Raj, Mr. Dinesh Thakur,
                         Mr. Sanjeev Sood, Additional Advocates
                         General, with Ms. Divya Sood,
                         Deputy Advocate General.


                         (Through Video Conferencing)
    Ajay Mohan Goel, Judge (Oral)

Petitioner in this case has approached the Court for the purpose of grant of anticipatory bail, in FIR No. 160 of 2020, dated 22.11.2020, under Sections 323, 341, 324, 506 and 307 of the Indian Penal Code, registered at Police Station Puruwala, Tehsil Paonta Sahib, District Sirmaur, H.P. 1 Whether reporters of the local papers may be allowed to see the judgment?

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2. Learned counsel for the petitioner submits that .

petitioner has post grant of anticipatory bail duly joined the investigation.

3. Learned Additional Advocate General, on instructions, submits that the petitioner has duly joined the investigation and as of now no recovery etc. is to be effected from him.

4. Taking into consideration these facts, this petition is allowed and order dated 26.11.2020, passed in FIR No. 160 of 2020, 22.11.2020, under Sections 323, 341, 324, 506 and 307 of the Indian Penal Code, registered at Police Station Puruwala, Tehsil Paonta Sahib, District Sirmaur, H.P., is made absolute, subject to the following conditions:-

i) Petitioner shall furnish personal bond in the sum of Rs.10,000/- with one surety in the like amount to the satisfaction of learned Trial Court, within a period of two weeks from today.

ii) He shall make himself available for the purpose of interrogation, if so required and regularly attend 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;

iii) He shall not tamper with the prosecution evidence nor hamper the investigation of the case in any manner whatsoever.

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iv) He shall not make any inducement, threat or .

promise 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

v) He shall not leave the territory of India without prior permission of the Court.

5. It is clarified that the findings which have been returned by this Court while deciding this petition are only for the purpose of adjudication of the present bail application and learned trial Court shall not be influenced by any of the findings so returned by this Court in the adjudication of this petition during the trial of the case. It is further clarified that in case the petitioner does not complies with the conditions which have been imposed upon him while granting the present bail, the State shall be at liberty to approach this Court for the cancellation of the bail. The petition stands disposed of in the above terms.

Copy dasti.

(Ajay Mohan Goel) Judge December 02, 2020 (Rishi) ::: Downloaded on - 02/12/2020 20:16:33 :::HCHP

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