LAWS(HPH)-2014-4-123

ASHWANI KUMAR Vs. STATE OF HIMACHAL PRADESH

Decided On April 30, 2014
ASHWANI KUMAR Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) Learned Additional Advocate General has placed on record the status report and Investigating Officer, ASI Surinder Kumar of Police Station, Jawalamukhi, District Kangra has produced the record.

(2.) Heard.

(3.) Petitioner is an accused in FIR No.109 of 2013 registered against him under Sections 366, 376A, 506 and 201 of Indian Penal Code in Police Station, Jawalamukhi, District Kangra.