NEERAJ SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner apprehending his imminent 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 Whether reporters of Local Papers may be allowed to see the judgment? Yes. Station Amb, District Una, HP, disclosing non-bailable offences, came up before this Court under Section 438 CrPC, seeking anticipatory bail.

(2.) The status report 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, and the police file was duly returned through the Counsel appearing for the State.

(3.) The counsel for the petitioner states that the accused had joined the investigation as and when the Investigating Officer so directed. FACTS