Vikram Chauhan vs State Of Himachal Pradesh

Ajay Mohan Goel, J

By way of this petition, petitioner has prayed for grant of anticipatory bail in F.I.R. No.151 of 2019, dated 20.12.2019, under Sections 447, 379 read

with Section 34 of the Indian Penal Code, registered at Police Station, Rohru, District Shimla, H.P.

When this case was listed on 16.06.2020, this Court has passed the following order:Â​

“Notice. Mr. Dinesh Thakur, learned Additional Advocate General accepts service of notice on behalf of the respondent. List on 29.6.2020, on

which date the State shall produce the relevant record before the Court.

Till the next date of hearing, in the event of arrest of the petitioner, in F.I.R. No.151/2019, dated 20.12.2019, registered at Police Station, Rohru, under

Sections 447, 379 read with Section 34 of the Indian Penal Code, he shall be released on bail on his furnishing personal bond to the tune of

Rs.25,000/Â with one surety in the like amount to the satisfaction of Investigating Officer. The petitioner shall appear for the purpose of investigation

tomorrow at 11:00 A.M. before Investigating Officer at Police Station, Rohru and thereafter as and when directed by the Investigating Officerâ€​.

The Court stands informed that the petitioner has duly joined the investigation. That being the case, in my considered view, it will be in the interest

of justice, in case this petition is disposed of, by making order dated 16.06.2020, as absolute, subject to the following conditions:Â​

i) Petitioner 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;

ii) He shall not tamper with the prosecution evidence nor hamper the investigation of the case in any manner whatsoever.

iii) 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

iv) 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 application 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 complies 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 the cancellation of the bail. The petition stands disposed of in the above

terms.