KUNTA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Heard.

(2.) Learned Additional Advocate General has filed fresh status report which is perused and taken on record. On instructions, he submits that petitioner is duly joining and cooperating in the investigation and her custody is not required for the purpose of investigation.

(3.) In view of the above, this petition is allowed and order dated 01.04.2019 is made absolute, subject to the following conditions.