Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 7]

Himachal Pradesh High Court

Shehwaz Khan vs . State Of H.P. on 26 May, 2022

Author: Vivek Singh Thakur

Bench: Vivek Singh Thakur

Shehwaz Khan Vs. State of H.P. .

Cr.M.P. (M) No. 1137 of 2022 26.5.2022 Present: Mr.M.A. Khan, Senior Advocate, alongwith Ms.Hem Kanta Kaushal, Advocate, for the petitioner.

Mr.Hemant Vaid, Additional Advocate General, for the respondent.

Notice. Mr.Hemant Vaid, Additional Advocate General waives service and accepts notice on behalf of respondent and seeks time to file status report. Be filed on or before next date of hearing.

List on 23rd June, 2022.

In the meanwhile, in the event of arrest of petitioner in case FIR No. 23 of 2022, dated 6.5.2022, registered in Police Station, Dhanotu, Tehsil Sundernagar, H.P. under Section 4 of Muslim Women (Protection of Rights on Marriage) Act, 2019, he shall be released on bail on furnishing personal bond in the sum of 50,000/- with one surety in the like amount to the satisfaction of the Investigating/Arresting Officer, subject to the following conditions:-

i) That the petitioner shall report at Police Station Dhanotu, Tehsil Sundernagar, H.P. on

27.5.2022 at 11:00 A.M.;

ii) That the petitioner shall not hinder the smooth flow of the investigation and shall join the investigation on each and every date, as and when called by the Investigating Agency, as per law;

::: Downloaded on - 26/05/2022 20:07:32 :::CIS

iii) That the petitioner shall not jump over the bail and also shall not leave the State of Himachal .

Pradesh without prior permission of the Court;

iv) That the petitioner shall not tamper with the prosecution evidence or, in any manner, try to overawe or influence the prosecution witnesses; and

v) It is clarified that violation of any of the conditions imposed shall dis-entitle the petitioner to continue on bail.

r The petitioner is permitted to produce copy of order downloaded from the High Court website and concerned authority shall not insist for certified copy of the order, rather, it can be verified from the High Court website or otherwise.

(Vivek Singh Thakur), Judge.

26th May, 2022 (Keshav) ::: Downloaded on - 26/05/2022 20:07:32 :::CIS