BALAK RAM JHINTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report has been filed which is perused and taken on record.

(2.) Heard.

(3.) On instructions, learned Additional Advocate General submits that petitioner is participating in the course of investigation as and when directed by the Investigating Officer. Further, as of now, no recovery etc. is to be effected at her instance. However, as per him, grant of anticipatory bail is not warranted in the facts of the case.