MANI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under S. 439 CrPC , bail petitioner has prayed for bail in FIR No. 70, dated 24. 4. 2019 under Ss. 341, 323, 354, 201 and 34 IPC and Ss. 3(1)(e) & 3(2)(va) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act , 1989 registered at Police Station, Dhalli, Shimla, Himachal Pradesh.

(2.) Petitioner was taken into custody on 26.12.2019 and released on bail, on furnishing personal bonds.

(3.) Today, sequel to previous order(s), HC Ramesh Chand has come present with the record. Learned Additional Advocate General has also placed on record status report Whether reporters of the local papers may be allowed to see the judgment? prepared by the investigating agency on the basis of investigation carried out by it. Record perused and returned.