VISHAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report filed, which is ordered to be taken on record.

(2.) Learned counsel for the petitioner submits that petitioner has post grant of anticipatory bail duly joined the investigation.

(3.) Learned Additional Advocate General, on instructions, submits that the petitioner has duly joined the investigation and as of now no recovery etc. is to be effected from him.