DHANBIR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Inspector Mast Ram, of Woman Police Station-Nahan, Distt. Sirmour, HP was present at the time of hearing. He had filed status report and had also brought the police file. I have seen the status report as well as the police file to the extent it was necessary for the purpose of the present petition and the same stands returned to the police official. Status report is also taken on record.

(2.) Ld. Counsel for the petitioner states that the petitioner was serving in the Indian Army and had joined the investigation as and when the Investigating Officer so directed him. Ld. Additional Advocate General did not dispute this averment.

(3.) I have heard the counsel for the parties.