Himachal Pradesh High Court
Lalit Kumar vs State Of Himachal Pradesh on 14 March, 2022
Author: Sandeep Sharma
Bench: Sandeep Sharma
Lalit Kumar versus State of Himachal Pradesh .
Cr.MP(M) No.558 of 2022 14.03.2022 Present Mr. Anubhav Chopra, Advocate, for the petitioner.
Mr. Sudhir Bhatnagar, Mr. Desh Raj Thakur and Mr. Arvind Sharma, Additional Advocate Generals with Mr. Kamal Kishore Sharma, Mr. Narender Thakur and Mr. Gaurav Sharma, Deputy Advocate Generals, for the respondent-State.
[ Issue notice. Mr. Sudhir Bhatnagar, learned Additional Advocate General, waives notice on behalf of the respondent-State. He prays for and is granted one week time to file reply/status report.
In the meanwhile, in the event of arrest of the petitioner in case FIR No.136 of 2021 dated 28.12.2021, under Sections 342, 365, 323 and 34 of the Indian Penal Code, registered at Police Station, Dharampur, District Solan, H.P, he shall be enlarged on bail on his furnishing personal bonds in the sum of Rs.20,000/- with one surety in the like amount to the satisfaction of the Arresting Officer. Needless to add, the petitioner shall also join the investigation on 15.03.2022 at 10:00 AM and as and when required by the investigating Officer; shall not hamper the investigation and temper with the prosecution evidence in any manner. He shall also comply with the conditions as contained in Section 438 of the Code of Criminal Procedure.
List on 22.3.2022.
Copy Dasti.
(Sandeep Sharma)
Judge
14th March, 2022
(shankar)
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