HEM SINGH @ BHIMU Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is praying for grant of regular bail under Section 439 of the Code of Criminal Procedure in FIR No. 232 of 2019 dated 19.08.2019, registered at Police Station Balh, District Mandi under Sections 498-A, 306 read with Section 34 of the Indian Penal Code.

(2.) I have heard Sh. Naresh Verma, learned counsel for the petitioner, Sh. Anil Jaswal and Ms. Rameeta Rahi, learned Additional Advocate Generals for the State. I have also gone through the status report filed by SI Nokh Ram as well as record of the case relevant for adjudication of this petition. Whether reports of Local Papers may be allowed to see the judgment?

(3.) The status report/record, reveals that:-