AJAY BHARDWAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) POLICE report filed.

(2.) HEARD .

(3.) PURSUANT to the last order dated 16.3.2010, Petitioner was granted interim bail with the direction to join the investigation of this case. As per the learned Additional Advocate General, Petitioner has joined the investigation of this case and he produced 24 digital channels along with some items worth Rs. 2,50,000/ - (rupees two lacs fifty thousand only) but the amount of Rs. 48,000/ - which is alleged to have been looted along with some more items are yet to be recovered.