AKBAR ALIAS RINKU 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.07/2019, dated 26.4.2019, registered at Women Police Station, Sadar Bilaspur, District Bilaspur, H.P., under Sections 376, 506, 34 of the Indian Penal Code.

(2.) Asi Suman Lata, from Women Police Station, Sadar Bilaspur, District Bilaspur, H.P., was present on the last date, when the matter was heard. She had brought the police file. I have seen the status report, which is on record.

(3.) I have heard Mr. R.L. Chaudhary and Mr. H.R. Sidhu, learned counsel for the petitioner and Ms. Ritta Goswami, learned Additional Advocate General for the respondent/State. 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.