MUNIM CHAND 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. 44/2019, dated 11.2.2019, registered at Police Station, 1Whether reporters of Local Papers may be allowed to see the judgment? Kullu, District Kullu, Himachal Pradesh, under Sections 307, 452, 341, 323, 427, 506, 34 of the Indian Penal Code.

(2.) I have seen the status report.

(3.) I have heard Mr. Sanjeev Bhushan, learned Senior Advocate duly assisted by Mr. Maan Singh, Advocate for the petitioner, Ms. Divya Sood, learned Deputy Advocate General for the respondent/State and Mr. Ashish Patial, learned Advocate for the complainant. 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.