NITU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ASI Kamla Devi, IO Women Police Station Mandi, District Mandi, H.P. present with case record.

(2.) Heard.

(3.) On instructions, Mr. Kamal Kant Chandel, learned Deputy Advocate General submits that petitioner has joined the investigation as and when directed by the Investigating Officer. Further, as of now, no recovery etc. is to be effected at his instance. However, as per him, grant of anticipatory bail, is not warranted in the facts of the case.