JAGDISH Vs. STATE OF H.P.

JUDGEMENT

(1.) The present petition was filed on 2/1/2024, and the status report was called on the very said date. Post considering the status report, the petitioner was granted interim protection on 4/1/2024. A fresh status report has been filed in the case at hand on 5/3/2024.

(2.) Brief facts giving rise to the case at hand are that on 28/12/2023, one Rattan Lal was apprehended with the contraband. On inquiry, he had divulged that for transporting the contraband he was to be paid a sum of Rs.20,000.00 by the present petitioner. The said Rattan Lal has further stated that out of 20,000/-, a sum of Rs.3,000.00 has already been received by him.

(3.) Other than the aforesaid, a perusal of the status report reflects the CDR dtd. 28/12/2023 between Rattan Lal and the present petitioner.