BADRI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Si/Sho, Kamal Dev, Police Station, Kupvi, District Shimla, Himachal Pradesh, is present alongwith record. Record perused and returned.

(2.) F.I.R. No.14/2018, under the provisions of Sections 354 and 506 of the Indian Penal Code, was registered at Police Station, Kupvi, Tehsil Chopal, District Shimla, H.P., on 10.5.2018. Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Section 438 of the Code of Criminal Procedure. On 1.6.2018, 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 Additional Advocate General, under instructions from the Investigating Officer, states that investigation is complete and the Challan is likely to be presented in Court in near future.