VIJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail petition has been filed by the petitioner, under Sec. 439 of the Code of Criminal Procedure, seeking regular bail in connection with FIR No.62/2024 dtd. 26/4/2024, under Sec. 506 of the Indian Penal Code and Sec. 3(1)(r) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station, Indora, District Kangra, Himachal Pradesh.

(2.) The petitioner had surrendered and submitted to the jurisdiction of this Court on 30/4/2024. The petitioner was enlarged on bail on the same date itself.

(3.) I have heard learned counsel for the parties and have perused the status report.