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Judgment
8 paragraphs · 380 wordsVivek Singh Thakur, J
Present petition has been filed under Section 438 Cr.P.C. seeking anticipatory bail in case FIR No. RC0962019S0002 dated 07.05.2019 registered at Police Station CBI Shimla under Sections 409, 419, 465, 466 and 471 IPC.
Status report stands filed. As per status report, accused/petitioner was working as Officiating Principal from 2012-13 to 2018 in KC Group of Institutions, Pandoga, Una HP. The role and involvement of petitioner in the commission of alleged offence with respect to KC Group of Institutions, Pandoga, Una HP has been detailed in the status report.
3 Learned counsel for the respondent also submits that in this case/FIR, investigation with respect to KC Group of Institutions, Pandoga, Una, is complete, however, investigation with respect to institution at Nawasehar, is under progress.
4 Learned counsel for the petitioner submits that petitioner was an employee in KC Group of Institutions Pangoda Una HP only and has not served any other Institution except Pandoga and challan with respect thereto has been presented in CBI Court.
5 Learned counsel for the respondent submits that challan with respect to investigation related to KC Group of Institutions, Pandoga has been filed in Court wherein petitioner is an accused and now she has to abide by orders passed by the trial Court and at this stage, no further interrogation of petitioner with respect to Pandoga Institute is required and in case, involvement on her part in any manner is found with respect to the Institution at Nawasehar, only then, she would have to be interrogated and in such eventuality, a prior notice of 10 days shall be given to her by respondent/Investigating Officer/Agency.
6 In view of submissions made by learned counsel for the respondent/CBI, no other or further order is required to be passed except that in case of necessity of further interrogation of petitioner by CBI in present case/FIR, at least 10 days prior notice shall be given to petitioner and petitioner shall be at liberty to avail all legal remedies available to her.
Petition stands disposed of. Any observation made in this order shall not affect the merits of case in any manner and will strictly confine for the disposal of this bail application filed under Section 438 of Code of Criminal Procedure 1973.