KARAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This Court after having taken the petitioner into custody on 24.02.2020, in case FIR No.18/2020, dated 17.02.2020, under Sections 341 , 427 , 506 of IPC and Section 3 (g) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, registered at police Station, Rajgarh, District Sirmour, Himachal Pradesh, released him on bail subject to his furnishing personal bonds in the sum of Rs. 25,000/- with one surety in the like amount to the satisfaction of the Additional Registrar (Judicial) H.P. High Court. Whether the reporters of the local papers may be allowed to see the judgment?

(2.) Today, sequel to order dated 24.02.2020, ASI Amar Dutt, has come present alongwith the record. Mr. Sudhir Bhatnagar, learned Additional Advocate General, has also placed on record status report prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Mr. Sudhir Bhatnagar, learned Additional Advocate General, on the instructions of Investigating Officer, who is present in Court, fairly states that pursuant to order dated 24.02.2020, bail petitioner has joined the investigation and he is fully cooperating. He further states that as per instructions imparted to him, nothing remains to be recovered from the bail petitioner.