Himachal Pradesh High Court
Parvez Iqbal vs . State Of Hp on 8 February, 2023
Author: Sushil Kukreja
Bench: Sushil Kukreja
Parvez Iqbal Vs. State of HP . Cr.MP(M) No.298 of 2023 08.02.2023 Present: Mr. Jagdish Thakur, Advocate, for the petitioner.
Mr. Vishal Panwar, Additional Advocate General with Mr. Rajat Chauhan, Law Officer, for the respondent/State.
Notice. Mr. Rajat Chauhan, learned Law Officer, accepts notice on behalf of the respondent.
Heard. In the interim, it is ordered that petitioner shall be released on bail, in the event of his arrest in case FIR No.13/2023, dated 02.02.2023, under Sections 409 and 120-B of the Indian Penal Code, registered at Police Station Sadar, Nahan, District Sirmaur, 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;
3. That the petitioner will not tamper with the prosecution evidence nor he will try to win over the prosecution witnesses in any manner;
4. That the petitioner will not leave India without prior permission of the Court.::: Downloaded on - 08/02/2023 20:31:38 :::CIS
This order shall remain in force till .
16th February, 2023, on which date, status report be filed by the respondent/State.
Learned counsel for the petitioner is permitted to produce copy of order downloaded from the High Court website before the concerned authority, who shall not insist for certified copy of the order, however, it may verify the order from the High Court website or otherwise ( Sushil Kukreja ) February 08, 2023 Vacation Judge (VH) ::: Downloaded on - 08/02/2023 20:31:38 :::CIS