PREM PAL VASHISHT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S.439 CrPC, bail petitioner has prayed for bail in FIR No. 242, dated 22.10.2019 under S.3(1)(p)&(q) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station Haroli, District Una, Himachal Pradesh.

(2.) Petitioner was taken into custody on 24.10.2019 and released on bail, on furnishing personal bonds.

(3.) Today, sequel to previous order(s), SI Ashok Kumar has come present with the record. Learned Additional Advocate General has also placed on record status report prepared by the Whether reporters of the local papers may be allowed to see the judgment? investigating agency on the basis of investigation carried out by it. Record perused and returned. .