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
20 paragraphs · 349 wordsAjay Mohan Goel, J
Heard.
Learned Additional Advocate General, on instructions, submits that the petitioner is duly joining and cooperating in the investigation and his custody
is not required for the purpose of investigation.
In view of the above, this petition is allowed and order dated 17.08.2020, passed in FIR No.234 of 2020, dated 24.07.2020, registered at Police
Station Chamba Sadar, District Chamba, H.P., under Sections 420, 467, 468, 471, 120-B of the Indian Penal Code, is made absolute, subject to the
following conditions:-
i) Petitioner shall furnish personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of learned Trial Court within a
period of two weeks from today.
ii) He shall make himself available for the purpose of interrogation, if so required and regularly attend the Court on each and every date of hearing and
if prevented by any reason to do so, seek exemption from appearance by filing an appropriate application;
iii) He shall not tamper with the prosecution evidence nor hamper the investigation of the case in any manner whatsoever;
iv) He 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 the Police Officer; and
v) 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 by any of the findings so returned by this Court in the adjudication of this petition during the
trial of the case. It is further clarified that in case the petitioner does not comply with the conditions which have been imposed upon him, while granting
the present bail, the State shall be at liberty to approach this Court for cancellation of the bail. The petition stands disposed of in above terms.
Copy dasti.