Balbir Singh vs State of H.P.

V.K. Sharma, J.—Reply/report filed. Investigation record perused.

Heard.

Since, the Petitioner has joined investigation of the case and is not required for custodial investigation, as recoveries stand already effected, interim pre-arrest bail granted to him vide order dated 08.02.2011 is made absolute. Accordingly, the petition is allowed.

In the event of arrest of the Petitioner, in connection with FIR No. 14 of 2011, dated 03.02.2011, u/s 380 IPC, Police Station Kotkhai, District Shimla, Himachal Pradesh, he shall be released on bail on his furnishing personal bond in the sum of Rs. 10,000/-with one surety in the like amount to the satisfaction of the arresting police officer/investigating officer. However, the bail shall be .subject to the following conditions.

(1) That the Petitioner shall join further investigation as and when called upon to do so;

(2) shall not either tamper with the prosecution evidence or hamper investigation in any manner, whatsoever;

(3) shall make himself available to face trial as and when the same commences;

(4) shall maintain peace and be of good behaviour during investigation and trial of the case against him;

(5) 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; and

(6) shall not leave India without prior permission of the trial court.

The petition stands disposed of in the above terms. Investigation record returned.