Himachal Pradesh High Court
Vinay Aggarwal vs . State Of H.P. on 20 January, 2022
Author: Satyen Vaidya
Bench: Satyen Vaidya
Vinay Aggarwal vs. State of H.P. .
Cr.MP(M) No.158 of 2022 20.1.2022 Present: Mr. K.D. Shreedhar, Senior Advocate with Mr. Sameer Thakur, Advocate, for the petitioner.
Mr. Sumesh Raj and Mr. Narender Guleria, Additional Advocate Generals with Mr. Kunal Thakur, Deputy Advocate General, for the respondent/State.
Notice. Mr. Kunal Thakur, learned Deputy Advocate General, r to appears and waives service of notice on behalf of respondent/State.
List on 28.01.2022, on which date, respondent shall produce status report along with entire records of investigation and the petitioner shall also personally remain present in the Court.
In interim, in the event of arrest of petitioner in case FIR No.0001/2022, dated 06.01.2022, under Sections 170, 419, 420, 384, 386 & 120-B of IPC, registered at Police Station CID, Bharari, District Shimla, he shall be released on bail subject to his furnishing personal bond in a sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the Investigating Officer. This order shall, however, be subject to the following conditions:-
i) That the petitioner shall positively join investigation at 11 A.M. on 21.01.2022 by reporting at the concerned Police Station to the Investigating Officer, failing which, this order shall be deemed to be vacated.
ii) That the petitioner shall make himself available for investigation as and when required;
iii) 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/her from disclosing such facts to the Court or to any police officer;
iv) That the petitioner shall not leave India without the prior permission of the Court.
(Satyen Vaidya) Vacation Judge 20th January, 2022 (reena) ::: Downloaded on - 24/12/2022 08:58:28 :::CIS