ABHISHEK THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.439 CrPC, bail petitioner has prayed for bail in FIR No. 57, dated 18.2.2020, under Ss. 541, 354, 323 and 506 read with S.34 IPC and S. 3(1)(a) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , registered at Police Station, Bhunter, District Kullu, Himachal Pradesh.

(2.) Petitioner was taken into custody on 24.2.2020 and released on bail, on furnishing personal bonds.

(3.) Today, sequel to previous order(s), SI Nag Dev has come present with the record. Learned Additional Advocate Whether reporters of the local papers may be allowed to see the judgment? General has also placed on record status report prepared by the investigating agency on the basis of investigation carried out by it. Record perused and returned.