RAJESH SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Shri Hoshiar Singh, Additional SHO, Nurpur, District Kangra, is present along with record. Record perused and returned. Status report filed and taken on record.

(2.) F.I.R. No.129/2016 under Sections 457, 380, 411 and 34 of the Indian Penal Code was registered at Police Station, Nurpur, District Kangra, H.P., on 15.5.2016. Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 27.5.2016, this Court passed an interim order directing that in the event of arrest, petitioner shall be enlarged on bail, subject to his complying with the conditions imposed therein. The said interim order is in operation till date.

(3.) Learned counsel for the petitioner submits that coaccused already stands enlarged on bail.