KARAN SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been moved under Section 439 of the Code of Criminal Procedure for grant of ad-interim and regular bail, in FIR No.0302 dated 03.09.2019, under Sections 341, 323, 34 of the Indian Penal Code and Section 3 of Scheduled Caste and Scheduled Tribes (Prevision of Atrocities) Act, 1989, registered at Police Station Una Sadar, H.P.

(2.) Vide interim order passed on 15.10.2019, the petitioner was enlarged on bail subject to conditions specified in the said order. Today, ASI Rajinder Singh, P.S. Una, is present alongwith the record and status report, which is taken on record.

(3.) I have heard Mr. Chander Shekhar Sharma, learned counsel for the petitioner and Ms. Rameeta Rahi, learned Additional Advocate General, for the respondent/State and carefully gone through the relevant record for the adjudication of the instant petition.