PRAKASH CHAND SAKLANI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner, who is apprehending his imminent arrest on being arraigned as an accused in FIR number 208/2019 dated 2.10.2019, registered under Section 376 , 354A , 451 , 323 , 506 of the Indian Penal Code, in the file of Police Station, Bhuntar, District Kullu, H.P., disclosing non-bailable offences, has come up before this Court under Section 438 of the Code of Criminal Procedure, seeking anticipatory bail.

(2.) The status report stands filed. I have heard Mr. Kulbhushan Khajuria, learned counsel, for the petitioner and Mr. Nand Lal Thakur, learned Additional Advocate General, for the respondent/ State. I have seen Whether reporters of Local Papers may be allowed to see the judgment? the status report(s) as well as the police file, to the extent it was necessary for deciding the present petition and the same stands returned to the police official through counsel appearing for the State.

(3.) The counsel for the petitioner submits that the accused had joined the investigation as and when the Investigating Officer so directed him. Learned Additional Advocate General, states that petitioner had joined the investigation.