MANOJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is apprehending his imminent arrest on being arraigned as an accused in FIR number 42 of 2019, dated 1.10.2019, registered under Section 376 of the Indian Penal Code, in the file of Women Police Station Baddi, Distt. Solan, H.P., disclosing non-bailable offences, came up before this Court under section 438 CrPC, seeking anticipatory bail.

(2.) The status report stands filed. I had gone through the police file on 25.10.2019 to the extent it was necessary for deciding the present petition and on the same day after going through the same, it was returned to the learned Counsel appearing for the State. I have also heard Mr. Surinder Saklani, learned counsel for the petitioner and Mr. Nand Lal Thakur, learned Additional Advocate General for the respondent/State.

(3.) The counsel for the petitioner states that the accused had joined the investigation as and when the Investigating Officer so directed him. Learned Additional Advocate General did not dispute this averment and on instructions stated that petitioner had fully cooperated with the Investigating Officer.