Ajit Kumar vs State Of Himachal Pradesh

Ajay Mohan Goel, J

Heard.

Learned Additional Advocate General has filed fresh status report which is perused and taken on record. On instructions, he submits that petitioner

is duly joining and cooperating in the investigation and his custody is not required for the purpose of investigation.

In view of the above, this petition is allowed and order dated 17.07.2020, passed in case F.I.R. No.1 of 2018, dated 30.05.2018, under Sections 7, 13

(I) (D) read with Section 13 (2) of the P.C. Act, registered at Police Station, State Vigilance and Anti Corruptions Bureau, Solan, District Solan, H.P.,

is made 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.

Copy dasti.