Himachal Pradesh High Court
Sh. Vikas Kumar vs . State Of H.P. on 31 March, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
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Sh. Vikas Kumar vs. State of H.P. Cr.MP(M) No.807 of 2023 31.03.2023 Present: Ms. Ramita Rahi, Advocate, for the petitioner.
Mr. Raj Kumar Negi, Additional Advocate General, for the respondent/State.
Notice. Mr. Raj Kumar Negi, learned Additional Advocate General, appears and waives service of notice on behalf of the respondent /State.
Heard. Since the main accused has already been released on bail vide order dated 25.02.2023, passed by learned Special Judge, Sarkaghat, District Shimla, H.P., in the interim, it is ordered that petitioner shall be released on bail, in the event of his arrest in case FIR No.22/2023, dated 12.02.2023, under Section 20 & 29 of ND&PS Act, registered at Police Station Joginder Nagar, District Mandi, H.P., on his furnishing personal bond to the tune of Rs.50,000/-, with one surety in the like amount to the satisfaction of the Investigating Officer, 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 directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them/him/her from disclosing such facts to the Investigating Officer or Court.::: Downloaded on - 31/03/2023 20:40:31 :::CIS
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3. That the petitioner shall not tamper with the prosecution evidence, or, in any manner, try to overawe or influence the prosecution witnesses; and
4. That the petitioner will not leave India without prior permission of the Court.
This order shall remain in force till 13.04.2023, on which date, status report be filed by respondent/State.
( Sushil Kukreja ) Judge 31st March, 2023 (reena) ::: Downloaded on - 31/03/2023 20:40:31 :::CIS