RANGILA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ASI Kamla Devi, IO, Women Police Station Mandi, is present with case record.

(2.) Status report has been filed which is perused and ordered to be taken on record.

(3.) On instructions, learned Additional Advocate General submits that after the grant of interim bail, the petitioner has duly participated in the course of investigation as and when directed by the Investigating Officer. Further, as of now, no recovery etc. is to be effected at his instance. However, as per him, grant of anticipatory bail is not warranted in the facts of the case.