KULVINDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) Instant bail petition has been moved for grant of anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No.72/2019 dated 16.8.2019, registered under Section 403 & 407 of IPC, registered with Police Station, Kumarsain, District Shimla, H.P.

(2.) Interim protection was granted to the petitioner vide order dated 22.10.2019, subject to the conditions stipulated therein.

(3.) I have seen the status report and record produced by the respondent-State, relevant for the adjudication of the present petition. Whether reporters of the local papers may be allowed to see the judgment?