ANOOP CHITKARA,J. - (1.)The petitioner, who is under arrest, on being arraigned as accused in FIR Number 194 of 2019, dated 12.12.2019, registered under Sections 212, 307, 332, 333 and 353 read with Section 34 of the Indian Penal Code and Section 25 of the Arms Act, in Police Station, Manali, District Kullu, H.P., disclosing non-bailable offences, has come up before this Court under Section 439 CrPC, seeking regular bail.
(2.)While issuing notices to the State, the Court had requested Mr. Nand Lal Thakur, learned Additional Advocate General to file the status report in the matter on or before the next date and also to procure the status report, either through e-mail or through other options of internet.
(3.)Mr. Nand Lal Thakur, learned Additional Advocate General has handed over the status report. He further submits that he has sent a copy of the status report to Mr. Maan Singh, Advocate, learned Counsel for the petitioner on his WhatsApp number.
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