AMANDEEP SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition filed under Section 438 Cr. P.C, prayer has been made on behalf of the bail petitioner for grant of bail in case FIR No. 102 of 2011, dated 21.04.2011 under Section 379 read with Section 34 of the Indian Penal Code, registered at Police Station Sadar, District Una, Himachal Pradesh.

(2.) Sequel to order dated 24.07.2017, ASI Satpal Sharma, Police Station, Sadar, District Una, has come present alongwith record of the case. Mr. P.M.Negi, learned Additional Advocate General has also placed on record status report Whether reporters of the local papers may be allowed to see the judgment prepared on the basis of the investigation carried out by the Investigating Agency.

(3.) On 24.07.2017, this Court had passed an interim order, whereby it was directed 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.