MANORAMA PATIAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is on ad-interim bail, because of being arraigned as an accused in FIR No. 200/2019, under Section 306 of IPC and Section 3(1)(r) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as 'SCST Act'), dated 4.10.2019, registered in the file of Police Station Sadar Hamirpur, District Hamirpur, HP, came up under Section 439 CrPC, surrendered before this Court and simultaneously obtained ad-interim bail. Whether reporters of Local Papers may be allowed to see the judgment

(2.) The status report filed. I have seen the status report(s) as well as the police file to the extent it was necessary for deciding the present petition, and the same stands returned to the police official. On 16.10.2019, this Court passed an interim order, directing the petitioner to be enlarged on bail on petitioner's furnishing personal bond and the said interim order is in operation till date.

(3.) I have heard Mr. Sudhanshu Jamwal, learned counsel for the petitioner and Mr. Nand Lal Thakur, learned Additional Advocate General for the respondent/State.