Himachal Pradesh High Court
Lal Chand Shyam vs . State Of H.P. on 19 May, 2023
Author: Satyen Vaidya
Bench: Satyen Vaidya
Lal Chand Shyam vs. State of H.P. .
Cr.MP(M) No. 1228 of 2023.
19.05.2023 Present: Mr. T.K. Verma, Advocate, for the petitioner.
Mr. B.N. Sharma, Additional Advocate General, for the respondent.
Notice. Mr. B.N. Sharma, learned Additional Advocate General, waives service of notice on behalf of the respondent and seeks time to file reply/status report. Be filed on or before the next date.
List on 22nd May, 2023.
In interim, in the event of arrest of petitioner, in case FIR No. 4 of 2023 dated 21.02.2023 under Sections 420 and 406 of the IPC registered with Police Station CID Bharari, District Shimla, H.P., he shall be released on bail subject to his furnishing personal bond in a sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the Investigating Officer/Arresting Officer. This order shall, however, be subject to the following conditions:-
(i) That the petitioner shall make himself available for investigation by the Investigating Officer as and when required;
(ii) That the petitioner shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer;::: Downloaded on - 19/05/2023 20:35:17 :::CIS
(iii) That the petitioner shall not leave India without the .
prior permission of the Court (Satyen Vaidya) Judge 19th May, 2023.
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