ABHILOV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court invoking provisions of Sec. 438 of Criminal Procedure Code (Cr.P.C) seeking bail in case FIR No. 118/2021 dtd. 21/10/2021, registered in Police Station, Manali, under Ss. 341, 323 and 506 of Indian Penal Code (IPC) and Sec. 3 of the Prevention of Damage to Public Property Act (PDP Act).

(2.) Status report stands filed. Record was also produced and after perusal, the same was returned with a direction to the learned Additional Advocate General to retain the photocopies of the relevant documents.

(3.) At this stage, learned counsel for the petitioner submits that parties are in process of settling the dispute amicably and petitioner had already approached the complainant for the said purpose and learned counsel for the complainant has endorsed the said statement.