AMIT KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report filed, which is ordered to be taken on record. Petitioner in this case has approached the Court for the purpose of grant of anticipatory bail, in FIR No.29 of 2023, dtd. 21/3/2023, registered under Ss. 498A, 323 and 506 of the Indian Penal Code, at Police Station Swarghat, District Bilaspur, H.P.

(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.