AIROnline 2019 HP 1009

Himachal Pradesh High Court

Hon'ble Judge(s): Sandeep Sharma , J

Criminal P.C. (2 of 1974) , S.439— Penal Code (45 of 1860) , S.147, S.148, S.149, S.452, S.323, S.307, S.325— Bail - Offences under Ss. 147, 148, 149, 452, 323, 307 ,325 of Penal Code - Considering material on record no reason for custodial interrogation of accused - Apprehension of accused may flee from justice can be best met by putting accused to stringent conditions - Bail, granted on condition. (Para 4)