SUMER CHANDEL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been moved under Section 439 of the Code of Criminal Procedure for grant of regular bail, in FIR No.15 of 2020, dated 18.01.2020, under Sections 451, 323, 504, 506, 34 of the Indian Penal Code and Section 3(I) (r)(s) of Scheduled Caste and Scheduled Tribes (Prevision of Atrocities) Act, 1989, registered at Police Station Palampur, District Kangra, H.P.

(2.) Today, Amit Sharma, Dy-SP/SDPO, Palampur, District Kangra, is present alongwith the record and status report, which is taken on record.

(3.) I have heard Mr. Mukul Sood, learned counsel for the petitioner and Mr. Ranjan Sharma, learned Additional Advocate General, for the respondent/State and scrupulously gone through the relevant record for the adjudication of the instant petition.