RAKESH BHARGUV Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By means of present petition filed under Section 439 of the Code of Criminal Procedure, the petitioner is seeking regular bail in F.I.R. No.1/2020, dated 08.01.2020, under Sections 447, 504 and 506 of Indian Penal Code and Section 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Women Police Station, Hamirpur (H.P.).

(2.) The police has filed the status report today, which is taken on record.

(3.) The interim protection was granted to the bail petitioner by this Court vide order dated 27.01.2020, subject to the terms and conditions stipulated therein.