GIRISH BHAYANA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) H.C. Khajan Singh, Police Station, Sadar Nahan, District Sirmaour H.P. is present alongwith record. Record perused and returned. Status report filed and taken on record. F.I.R. No. 77/2013 under Section 420, 406, 120(B) of the Indian Penal Code was registered at Police Station, Sadar Nahan, District Sirmaour, on 4.6.2013. Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 24.10.2013, 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.

(2.) Investigating Officer who is present in Court submits that the investigation is almost complete and Challan is likely to be filed in the near future. He also states that custodial interrogation of the petitioner is not required.

(3.) Record reveals that petitioner has had a series of transaction with the complainant. The nature of dispute appears to be more of civil in nature. Be that as it may, petitioner is permanent resident of District Amb and has got landed property.