AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
16 paragraphs · 520 wordsAjay Mohan Goel, J
SI Mohinder Singh, IO Women Police Station BIlaspur, District Bilaspur, H.P. is present with case record.
Status report has been filed which is perused and taken on record.
Heard.
On instructions, learned Additional Advocate General submits that the petitioner is participating in the course of investigation as and when directed by the Investigating Officer. Further, as of now, no recovery etc. is to be effected at his instance. However, as per him, grant of anticipatory bail is not warranted in the facts of the case.
Mr. Rajiv Rai, has also opposed the grant of anticipatory bail to the petitioner.
I have heard learned Counsel for the parties and also gone through the status report.
It is not in dispute that after the grant of bail, the petitioner has duly participated in the course of investigation and has not created any hindrance in the same. It is further not the allegation of the prosecution that in the interregnum, post grant of anticipatory bail, the petitioner has either tried to influence any witness or has created any other impediment in the course of the investigation.
8 Therefore, keeping into consideration the fact that the nothing is required to be effect at the instance of the petitioner, this petition is allowed and the petitioner is ordered to be released in FIR No. 13 of 2022, dated 07.07.2022, registered under Sections 376, 354-A, 504 and 506 of the Indian Penal Code at Women Police Station Bilaspur, District Bilaspur, H.P by making order dated 13.07.2022 as absolute, subject to the following conditions:-
Petitioner shall furnish personal bond in the sum of Rs. 50,000/- with one surety in the like amount to the satisfaction of the learned JMFC/ACJM/CJM concerned within two weeks.
He shall make himself available for the purpose of interrogation, if so required and regularly attend the trial Court on each and every date of hearing and if prevented by any reason to do so, seek exemption from appearance by filing appropriate application;
He shall not tamper with the prosecution evidence nor hamper the investigation of the case in any manner whatsoever.
He shall not 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 the Police Officer; and
He shall not leave the territory of India without prior permission of the Court.
It is clarified that findings, which have been returned by this Court while deciding this petition, are only for the purpose of adjudication of the present bail petition and learned trial Court shall not be influenced, in any manner, whatsoever, by any of the findings so returned by this Court in the adjudication of this petition, during the course of trial of the case. It is further clarified that in case the petitioner does not complies with any of the conditions which have been imposed upon her while granting the present bail, the State shall be at liberty to approach this Court for the cancellation of the bail.
Downloaded copy.