PRAVEEN 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 anticipatory bail in connection with FIR No.50/2024 dtd. 30/1/2024, under Sec. 3(1)(s), (r), (za) (C) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station, Sadar Bilaspur, District Bilaspur, Himachal Pradesh.

(2.) Interim protection was granted to the petitioner on 1/2/2024.

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