RAJAN SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition coming on for orders this day, the Court passed the following: FIR No. Dated Police Station Ss. 239 6/8/2021 Sadar Kullu, District Kullu, H.P. 307, 323, 325, 147, 148, 149 and 427 of IPC, Sec. 25 of Arms Act and Sec. 3 of SC &ST (Prevention of Atrocities) Act

(2.) The petitioner, who is apprehending arrest for attempt to murder, had come up before this Court for anticipator bail.

(3.) Vide order dtd. 31/8/2021, this Court had granted interim protection to the petitioner on the condition that he shall join investigation and shall remain present in the police station on 2/9/2021 in terms of paragraph 15 of order dtd. 31/8/2021. Learned Additional Advocate General submits on instructions received from the police station that the petitioner is presently in the concerned police station.