LEELA GOPAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report filed, which is ordered to be taken on record.

(2.) Learned counsel for the petitioners submits that petitioners have post grant of bail duly joined the investigation.

(3.) Learned Additional Advocate General, on instructions, submits that the petitioners have duly joined the investigation and as of now no recovery etc. is to be effected from them.