Naginder Gupta vs State Of H.P.

Vivek Singh Thakur, J

Status report stands filed, wherein it is stated that petitioner is joining the investigation and at this stage, nothing is to be inquired from him, however,

it is submitted that investigation is at initial stage. There is no prayer for custodial interrogation.

Considering the entire facts and circumstances placed on record in the status report and submissions made therein, interim bail granted to the

petitioner vide order dated 4.1.2021, in case FIR No. 371 of 2020, dated 16.12.2020 registered in Police Station Sadar Chamba, District Chamba,

under Sections 420, 406 and 409 IPC is confirmed subject to furnishing personal bond in the sum of Rs. 50,000/-with one surety in the like amount to

the satisfaction of trial Court within two weeks, upon such further conditions as may be deemed fit and proper by the trial Court, including the

conditions enumerated hereinafter, so as to ensure the presence of the petitioner at the time of trial:-

(i) That the petitioner shall make himself available to the police or any other Investigating Agency or Court in the present case as and when required;

(ii) that 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 Court or to any police officer or tamper with the evidence. He shall not, in any manner, try to overawe or

influence or intimidate the prosecution witnesses;

(iii) that he shall not obstruct the smooth progress of the investigation/trial;

(iv) that he shall not commit the offence similar to the offence to which he is accused or suspected;

(v) that he shall not misuse his liberty in any manner;

(vi) that he shall not jump over the bail;

(vii) that he shall keep on informing about the change in address, landline number and/or mobile number, if any, for his availability to Police and/or

during trial;

(viii) he shall not leave India without permission of the Court.

It will be open to the prosecution to apply for imposing and/or to the trial Court to impose any other condition on the petitioner as deemed necessary

in the facts and circumstances of the case and in the interest of justice and thereupon, it will also be open to the trial Court to impose any other or

further condition on the petitioner as it may deem necessary in the interest of justice.

In case the petitioner violates any conditions imposed upon him, his bail shall be liable to be cancelled. In such eventuality, prosecution may

approach the competent Court of law for cancellation of bail, in accordance with law.

Learned trial Court is directed to comply with the directions issued by the High Court, vide communication No.HHC.VIG./Misc. Instructions/93-

IV.7139 dated 18.03.2013.

Observations made in this petition hereinbefore shall not affect the merits of the case in any manner and are strictly confined for the disposal of the

bail application.

The petitioner is permitted to produce copy of order downloaded from the High Court website and the trial Court shall not insist for certified copy of

the order, however, he may verify the order from the High Court website or otherwise.

The petition stands disposed of in the aforesaid terms.