CHANDER MOHAN Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner, who is under arrest, on being arraigned as accused in FIR number 179/19, dated 17.12.2019, registered under Sections 307, 341, 323, 506, 427, 201, 120-B read with Section 34 of Indian Penal Code, 1860, in the file of Police Station Amb, District Una, HP, disclosing non-bailable offences, has Whether reporters of Local Papers may be allowed to see the judgment? Yes. come up before this Court under Section 439 CrPC, seeking regular bail.

(2.) Status report stands filed. I have seen the status report(s) as well as the Police file to the extent it was necessary for deciding the present petition.

(3.) Prior to the present bail petition, the petitioner had filed a petition under Section 439 CrPC, before learned Additional Sessions, Judge (I), Una, HP. However, vide order dated 27.1.2020, the Court dismissed the petition.