BALDEV SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Inspector Gopal Singh, Police Station West, Shimla, is present along with record. Record perused and returned. Status report taken on record.

(2.) Apprehending arrest in connection with FIR No.45 of 2014 dated 01.04.2014, registered at Police Station, Shimla West (Boileauganj), H.P., under Sections 354, 377, 376 and 511 of the Indian Penal Code, petitioner has filed this petition seeking anticipatory bail, in which he was granted interim protection on 03.04.2014. At the time of grant of interim order, certain conditions were imposed. Subsequently matter came up for hearing before the different Benches on different dates and the interim order continued to be in operation.

(3.) Learned Advocate General invites my attention to the fact that investigation is complete and now challan stands filed in the Court of Chief Judicial Magistrate, Shimla, on 16.06.2014. It is not in dispute that accused has fully cooperated.