VIJAYA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) HC Satish Kumar No. 98, IO Police Sttion Chopal, District Shimla, H.P. present with case record.

(2.) Heard.

(3.) On instructions, learned Additional Advocate General submits that the petitioner is cooperating 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.