PRASHAR VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Arjit Sen Thakur, Assistant Superintendent of Police, Shimla is present alongwith record. Status report filed and taken on record. Record perused and returned.

(2.) F.I.R. No.210/2016, under the provisions of Sections 323, 354, 34 of the Indian Penal Code as also Sections 3 (1) (10) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, was registered at Police Station, Boileauganj, District Shimla, H.P., on 22.8.2016. Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Section 439 of the Code of Criminal Procedure. On 02.09.2016, this 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 Deputy Advocate General, under instructions from the Investigating Officer, states that investigation is in progress.