KARANBIR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Sec. 438 of the Code of Criminal Procedure, seeking anticipatory bail in FIR No. 53 of 2019 dated 10/05/2019, registered at Police Station Bhoranj, District Hamirpur, H.P. under Sections 498A, 354A &C, and 504 of the Indian Penal Code. The bail petitioner is husband of the complainant.

(2.) Asi Ajaib Singh, Investigating Officer, Police Station Bhoranj, District Hamirpur, was present on the last date when the matter was heard. He had brought the police file. I have seen the status report(s) as well as the police file to the extent it was necessary for the purpose of deciding the present petition and the same stands returned to the police official.

(3.) I have heard Mr. Ajay Sharma, learned Sr. counsel for the petitioner and Ms. Ritta Goswami, learned Additional Advocate General for the respondent/State. Learned 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.