SURENDER KALTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under Section 439 Cr. P.C, a prayer has been made on behalf of the bail petitioner for grant of bail in case FIR No. 29 of 2017, dated 4.12.2017 under Sections 420 & 506 of the Indian Penal Code and Section 3 (1( (r ) of Scheduled Castes and the Scheduled Tribes(Prevention of Atrocities) Act, 1989, registered at Police Station, Kaza, District Lahaul Spiti, Himachal Pradesh.

(2.) Sequel to order dated 15.01.2018, Dy. SP, Mukesh Kumar, Police Station, Kaza, District Lahaul Spiti, has come present in Court alongwith the record of the case. Mr. Rajat Chauhan, learned Law Officer, has also placed on record status report prepared on the basis of the investigation carried out by the Investigating Agency.

(3.) Mr. Rajat Chauhan, learned Law Officer, on instructions of Investigating Officer, who is present in Court, states that pursuant to order dated 15.01.2018, petitioner has joined the investigation and at this stage, nothing is required to be recovered from the bail petitioner. Mr. Chauhan, learned Law Officer, on instructions fairly stated that at this stage, there is no requirement of custodial interrogation of the bail petitioner, but necessary direction may be issued to the bail petitioner to join the investigation as and when called by the Investigating Agency.