SAROJ KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, after being arraigned as an accused in FIR No. 70 of 2020, under Sections 323 & 506 of IPC and Ss. 3(i)(s) and 3 (ii)(va) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989, after now called 'SCST Act', dated 18-05-2020, registered in the file of Police Station Gohar, District Mandi, HP, came up under section 439 CrPC, without surrendering before this Court, and simultaneously obtained ad-interim bail.

(2.) While issuing notices to the State, the Court had requested Mr. Nand Lal Thakur, Additional Advocate General to have telephonic instructions in the matter from the concerned Police Station, and to procure status report immediately, either through WhatsApp/ e-mail and forward the same to this Court on e-mail id highcourt-hp@nic.in and also send the scanned copy or PDF copy of the status report to the learned Counsel for the petitioner on his WhatsApp number.

(3.) Mr. Nand Lal Thakur, learned Additional Advocate General has filed the status report through e-mail, printout whereof has been placed on record. He further submits that he has sent a copy of the status report to Mr. Sanjeev Kumar Suri, Advocate, learned Counsel for the petitioner on his WhatsApp number.