DHARAM CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) Learned Deputy Advocate General has filed status report Same is ordered to be taken on record.

(2.) I have heard learned counsel for the petitioner as well as learned Deputy Advocate General.

(3.) Dy. S.P. Yogesh Rolta, on instructions, submits that investigation in this case is complete and challan is likely to be filed shortly. He further submits that the petitioner has duly participated in the course of investigation and his custodial interrogation is not required.