VIKRAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who allegedly forged E-COVID Pass to enter in the prohibited areas in violation of Chapter X of Disaster Management Act, 2005, apprehending his imminent arrest on being arraigned as an accused in FIR number 53 of 2020, registered under Sections 419, 420, 464, 468, 471 and 120B of the Indian Penal Code read with the provisions of Chapter X of Disaster Management Act, 2005 in Police Station, Kala Amb, District Sirmaur, HP, disclosing non-bailable offences, has come up under section 438 CrPC, seeking anticipatory bail.

(2.) I have heard Mr. Bimal Gupta, learned Senior Counsel for the petitioner. Issue notice. Mr. Nand Lal Thakur, learned Additional Advocate General waives service of notice on behalf of the respondent. While issuing notices to the State, the Court has 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 hicourt-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. FACTS

(3.) It is alleged against the petitioner that he has forged E-COVID Pass to go in prohibited areas in violation of Chapter X of Disaster Management Act, 2005.