SH. BHAG CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) SI/SHO Ranjeet Singh and HC Hakam Singh No.125, Police Station, Ramshehar, District Solan, Himachal Pradesh is present alongwith record. Record perused and returned.

(2.) F.I.R. No.29/2016, under the provisions of Section 3 (x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, was registered at Police Station, Ramshehar, District Solan, H.P., on 11.6.2016. Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Section 439 of the Code of Criminal Procedure. On 16.6.2016, this Whether reporters of Local Papers may be allowed to see the judgment? Court passed an interim order directing that in the event of arrest, petitioner shall be enlarged on bail, subject to his complying with the conditions imposed therein. The said interim order is in operation till date.

(3.) Learned Additional Advocate General, under instructions from the Investigating Officer, states that investigation is in progress.