AKSHAY THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Cr.P.C. seeking regular bail in case FIR No. 224 of 2021, dtd. 10/12/2021, registered under Ss. 341, 323, 354, 382, 201 and 307 of Indian Penal Code (in short "IPC') and Sec. 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities Act), 1989, (in short SC&ST Act) in Police Station Dhalli, District Shimla HP.

(2.) Status report stands filed.

(3.) Learned Additional Advocate General has informed that respondent/Investigating Officer has complied with provisions of Sec. 15A of SC&ST Act and order dtd. 12/10/2021 passed by the Supreme Court in Cr. Appeal No. 1278 of 2021. As a matter of fact, complainant was also present in Court on 24/12/2021.