PREM DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Asi Jaswant Singh, Police Station, Nerwa, District Shimla, Himachal Pradesh is present alongwith record. Record perused and returned.

(2.) F.I.R. No.205/2018, under the provisions of of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, was registered at Police Station, Baoileauganj, District Solan, H.P. Apprehending arrest, petitioner approached this Court seeking bail under the provisions of Sec. 439 of the Code of Criminal Procedure. On 20.8.2018, this Court passed an interim order directing the petitioner to be released on interim 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 in progress.