BRIJ MOHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Sec. 438 of the Code of Criminal Procedure, seeking anticipatory bail in F.I.R. No. 27/2019, dated 8.5.2019, registered at Police Station Pachhad, District Sirmour, H.P., under Sections 354 and 323 of the Indian Penal Code.

(2.) Hc - Shamim Akhtar, I/O - Police Station, Pachhad, District Sirmour, H.P., was present on the last date, when the matter was heard. He had brought the police file. I have seen the status report(s) as well as the police file to the extent it was necessary for the purpose of deciding the present petition and the same stands returned to the police official.

(3.) I have heard Mr. Ajay Shandil, learned counsel for the petitioner and Ms. Ritta Goswami, learned Additional Advocate General for the respondent/State. The Investigating Officer HC - Shamim Akhtar, has also been questioned. Learned counsel for the petitioner states that the accused had joined the investigation as and when the Investigating Officer so directed him. Learned Additional Advocate General did not dispute this averment.