SOM NATH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Latest status report stands filed by learned Deputy Advocate General which is taken on record.

(2.) I have heard learned counsel for the parties and have also gone through the status report.

(3.) Learned Deputy Advocate General has informed the Court that the petitioner has participated in the process of investigation and other co-accused also stand released on bail. A perusal of the status report also demonstrates that it is mentioned therein that no recovery etc. is to be effected from the petitioner.