RAJNI KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This Court after having taken the petitioner into custody on 27.8.2019, in case FIR No. 163/19, dated 23.8.2019, under Sections 323 and 506 IPC and Section 3(r) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Section 23 of Juvenile Justice Act, registered at police Station, Sadar, District Hamirpur, Himachal Pradesh, released her on bail subject to furnishing personal bonds in the sum of Rs. 25,000/- with one surety in the like amount, to the satisfaction of the Additional Registrar (Judicial).

(2.) Today, sequel to order dated 27.8.2019, ASI Raj Kumar has come present alongwith the record. Mr. Sudhir Bhatnagar, learned Additional Advocate General, has also placed on record status report prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Mr. Sudhir Bhatnagar, learned Additional Advocate General, on the instructions of Investigating Officer, who is present in Court, fairly stated that pursuant to order dated 27.8.2019, bail petitioner has joined the investigation and she is fully cooperating. He further stated that as per instructions imparted to him, nothing remains to be recovered from the bail.