LAWS(HPH)-2019-2-2

KAMAL KANT SINGH Vs. STATE OF HIMACHAL PRADESH

Decided On February 13, 2019
KAMAL KANT SINGH Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) This bail application has been filed under Section 438 of the Code of Criminal Procedure, seeking anticipatory bail in FIR No.149 of 2018 dated 15.11.2018, under Sections 376 , 417 , 419 & 506 of the Indian Penal Code, registered at Police Station, Kala Amb, District Sirmaour, Himachal Pradesh.

(2.) Status report stands already filed. ASI Hem Raj of Police Station, Kala Amb, District Sirmaur, Himachal Pradesh, is present alongwith record.

(3.) It is reported that the petitioner has joined investigation and the investigation is almost complete, however, report of the State Forensic Science Laboratory, with respect to the DNA Profiling is still awaited.