JOBAN DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Section 438 of the Code of Criminal Procedure, seeking anticipatory bail in F.I.R. No.58/2019, dated 17.7.2019, registered at Police Station, Kumarsain, District Shimla, Himachal Pradesh, under Section 379 of the Indian Penal Code and Sections 32 and 33 of the Indian Forest Act.

(2.) ASI Noop Ram, I/O Police Station, Kumarsain, District Shimla, is present alongwith record. Status report filed and taken on record. I have seen the same.

(3.) I have heard Mr. Raj Kumar Negi, learned Advocate for the petitioner and Mr. Ashwani K. Sharma, learned Additional Advocate General for the respondent/ State.