CHANAN LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in FIR No. 09/2019, dated 07.01.2019, registered under Sections 379 and 411 of the Indian Penal Code at Police Station Haroli, District Una, H.P.

(2.) While issuing notice on 08.01.2019, the arrest of the petitioner was stayed subject to the conditions imposed therein, as also his participating in the course of investigation.

(3.) Learned Additional Advocate General has filed the status report, which is perused and taken on record. On instructions, he submits that the petitioner is participating in the course of investigation 1Whether the reporters of the local papers may be allowed to see the Judgment? and as of now, his custody is not required for the purpose of investigation. .