ASHWANI KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) INSPECTOR Om Chand, Police Station, Bhoranj, Distt. Hamirpur, is present along with record. Record perused and returned. Status report taken on record.

(2.) F .I.R. No. 45 of 2012, was registered at Police Station, Bhoranj, Distt. Hamirpur, H.P. on 17.3.2013, under the provisions of Section 3(1) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 and also under Sections 427, 506 and 504 of the Indian Penal Code. Apprehending arrest, petitioner approached this Court, seeking bail under the provisions of Section 439 of the code of Criminal Procedure. On 25.3.2013 this Court passed an interim order, directing the petitioner to furnish a personal bond in the sum of Rs.25,000/- with one surety in the like amount to the satisfaction of the Addl. Registrar (Judicial) of this Court, subject to his complying with the conditions imposed therein. The said interim order is in operation till date.

(3.) IT is not in dispute that pursuant to order dated 25.3.2013, petitioner has joined the investigation. It is also stated at the Bar that petitioner is not required for any further investigation and that after proper investigation police shall take appropriate action in accordance with law.