PARTAP SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ASI, Sohan Lal, Incharge, Police Post, Saraswati Nagar, Police Station, Jubbal, District Shimla, Himachal Pradesh, is present alongwith record. Record perused and returned. Status report filed and taken on record.

(2.) F.I.R. No. 65/2018, under the provisions of Section 379 of the Indian Penal Code and sections 32 and 33 of the Indian Forest Act, 1927, was registered at Police Station, Jubbal, District Shimla, H.P., on 7.8.2018. Apprehending arrest, petitioner approach ed this Court seeking bail under the provisions of Section 438 of the Whether reporters of Local Papers may be allowed to see the judgment? Code of Criminal Procedure. On 9.8.2018, 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 Deputy 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.