LAWS(HPH)-2022-5-48

NETAR SINGH Vs. STATE OF HIMACHAL PRADESH

Decided On May 27, 2022
NETAR SINGH Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) Instant petition has been moved for grant of anticipatory bail under Sec. 438 of the Code of Criminal Procedure in respect of FIR No.29/2022 dtd. 8/4/2022, registered under Ss. 406 and 409 of the Indian Penal Code, at Police Station Gohar District Mandi, Himachal Pradesh.

(2.) Interim protection was granted to the petitioner vide order dtd. 20/5/2022, subject to the terms and conditions stipulated therein.

(3.) Heard learned counsel for the parties and perused the status report.