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High CourtsSingle Bench(2024) 01 SHI CK 0006

Salim vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · Decided on 1 January 2024

HON’BLE JUDGES
Rakesh Kainthla, J
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Petition (Main) No. 3143 Of 2023

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Judgment

10 paragraphs · 342 words

Rakesh Kainthla, J

1.

Status report stands filed and the same is taken on record.

2.

Status report shows that the investigation has been completed. In the status report, the only apprehension is that the petitioner can intimidate the witnesses, however, this apprehension can be allayed by imposing conditions on the petitioner and the same is not sufficient to deny the bail to the petitioner. Keeping in view the nature of offences, the present bail application is allowed on the following conditions:

(i) The petitioner will attend the trial on each and every date of hearing and if he is unable to do so, he will seek an exemption from the Court by filing an appropriate application,

(ii) The petitioner will not intimidate the witnesses nor will he influence any evidence in any manner whatsoever,

(iii) The petitioner shall not seek unnecessary adjournments and do any other act to hamper the progress of the trial.

(iv) The petitioner will not leave the present address for a continuous period of seven days without furnishing the address of the intended visit to the SHO of the concerned police station and the Court.

(v) The petitioner will furnish his mobile number, and social media contact to the Police and the Court and will abide by the summons/notices received from the Police/Court through SMS/WhatsApp/Social Media Account. In case of any change in the mobile number or social media accounts, the same will be intimated to the Police/Court within five days from the date of the change.

3.

It is clarified that if the petitioner misuses the liberty or violates any of the conditions imposed upon him, the investigating agency shall be free to move the Court for cancellation of the bail.

4.

A downloaded copy of this order shall be accepted by the learned Trial Court while accepting the bail bonds from the petitioner and in case, said Court intends to ascertain the veracity of the downloaded copy of the order presented to it, the same may be ascertained from the official website of this Court.