ISHANT KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under Sec. 439 CrPC, bail petitioner prayed for grant of regular bail in respect of FIR No. 138/18 dated 7.6.2018 under Sections 376 and 506 Penal Code and Sec. 3(1)(w) (i) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station, Sadar, District Chamba, Himachal Pradesh.

(2.) On 13.6.2018, bail petitioner surrendered before this Court and was taken into custody, however this court subsequently ordered him to be released on bail, subject to his furnishing personal bonds in the sum of Rs. 25,000.00 to the satisfaction of the learned Additional Registrar (Judicial).

(3.) Sequel to orders dated 13.6.2018 and 29.6.2018, ASI Subhash Kumar has come present with the record. Mr. Dinesh Thakur, learned Additional Advocate General has also placed on record status report, prepared on the basis of investigation carried out by the investigating agency. Record perused and returned.