VIKRAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is on ad-interim bail, because of being arraigned as an accused in FIR No. 184/2019, under Sections 341, 504, 506 and 427 of the IPC and Section 3(1)(r&s) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Amended Act, 2015 (hereinafter referred to as 'SCST Act'), dated 25.12.2019, registered in the file of Police Station, Amb, District Una, HP, came up under Section 439 CrPC, surrendered before this Court and simultaneously obtained adinterim bail.

(2.) Ms. Shilpa Sood, learned counsel for the petitioner, submits that in compliance to the order dated 26.12.2019, affidavit of the petitioner has been filed in the Registry. The counsel handed over copy of the same, which shows that only case pending against the petitioner relates to offence punishable under Section 304-A of the Indian Penal Code. Registry to place on record the affidavit, even if it is under objection.

(3.) Dy. S.P/SDPO, Amb, Shri Manoj Jamwal and Addl. SHO, Sushil Kumar, Police Station, Gagret are present in person. The status report filed and taken on record. I have seen the status report(s) as well as the police file to the extent it was necessary for deciding the present petition, and the same stands returned to the police official.