LAWS(HPH)-2022-11-10

HARI KRISHAN Vs. STATE OF HIMACHAL PRADESH

Decided On November 09, 2022
HARI KRISHAN Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) ASI Kulinder Singh, IO Women Police Station, Una, District Una, H.P. present with case record.

(2.) Status report has been filed, which is perused and ordered to be taken on record.

(3.) By way of this petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner has prayed for the grant of regular bail in FIR No. 24 of 2022, dtd. 6/8/2022, registered at Women Police Station Una, District Una, H.P. under Ss. 376 and 506 of the Indian Penal Code.