ANIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sub Inspector Kamal Deep, P.P. City, Una, Distt. Una, H.P. is present in Court. Status report filed. Record perused and returned.

(2.) Petitioner is facing trial in relation to offences punishable under the provisions of Sections 302, 420 read with Section 120-B of the Indian Penal Code, 1860 as also under the provisions of Section 25 of the Arms Act, 1959. F.I.R. No. 41/13 was registered on 14.2.2013 at police station Una, District Una H.P.

(3.) Status report placed on record indicates that with the completion of investigation, challan was filed on 16.5.2013.