MANOJ KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) This petition has been preferred seeking regular bail under Section 3(1) (r) (s) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short 'SC and ST Act'), and Sections 342, 504 and 506 read with Section 34 of the Indian Penal Code (in short 'IPC) in case FIR No.24 of 2020, dated 01.02.2020, registered in Police Station, Dharamshala, District Kangra, H.P.

(2.) Fresh status report filed on behalf of the respondent- State is taken on record of Cr.M.P.(M) No. 213 of 2020.

(3.) The petitioner-accused had surrendered in the Court on 05.02.2020, whereupon he was taken into custody by the order of the Court. Thereafter, he was enlarged on bail subject to certain conditions imposed upon him, including direction to join investigation.