MANOJ KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has preferred the instant petition under Section 438 Cr.P.C. for grant of anticipatory bail in FIR No.1 of 2020, dated 08.01.2020, under Section 376 of Indian Penal Code, registered at Women Police Station, Una, District Una (H.P.).

(2.) The interim protection was granted to the petitioner on 10.01.2020 subject to the terms and conditions stipulated therein. Whether reporters of Local Papers may be allowed to see the judgment? Yes.

(3.) The police has filed the status report today, which is taken on record. I have heard learned counsel for the parties and gone through the status report as well as relevant police record for the purpose of adjudication of present petition.