DAWA GIALCHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is under arrest, on being arraigned as an accused in FIR Number 24 of 2019, dated 23.10.2019, registered under Section 376 of the Indian Penal Code, 1860, in the file of Police Station Pooh, District Kinnaur, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 of the Code of Criminal Procedure, seeking regular bail.

(2.) ASI Puran Singh, Investigating Officer, Police Station Pooh, Distt. Kinnaur, H.P., is present along with records. Status report Whether reporters of Local Papers may be allowed to see the judgment? stands filed in the Court and the same is taken on record. Police file perused to the extent it was necessary for deciding the present petition, and the same stands returned to the police official.

(3.) I have heard learned Counsel for the petitioner and the learned Additional Advocate General for the respondent-State.