SAVITRI DEVI Vs. STATE OF HIMACHAL PRADESH
LAWS(HPH)-2020-1-145
HIGH COURT OF HIMACHAL PRADESH
Decided on
January 31,2020
SAVITRI DEVI
Appellant
VERSUS
STATE OF HIMACHAL PRADESH
Respondents
Referred Judgements :-
STATE REP VS. ANIL SHARMA [REFERRED TO]ADRI DHARAN DAS VS. STATE OF W B [REFERRED TO]
D K GANESH BABU VS. P T MANOKARAN [REFERRED TO]
STATE OF MAHARASHTRA VS. MOHD SAJID HUSAIN [REFERRED TO]
UNION OF INDIA VS. PADAM NARAIN AGGARWAL ETC [REFERRED TO]
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA [REFERRED TO]
JAI PRAKASH SINGH VS. STATE OF BIHAR [REFERRED TO]
P CHIDAMBARAM VS. DIRECTORATE OF ENFORCEMENT [REFERRED TO]
JUDGEMENT
JYOTSNA REWAL DUA,VACATION,J. -
(1.)The bail petitioner has preferred the instant petition under Section 438 of Code of Criminal Procedure for grant of anticipatory bail in FIR No.4 of 2020, dated 03.01.2020, under Sections 302, 307, 379, 120(B) and 34 of Indian Penal Code, registered at Police Station Jogindernagar, District Mandi (H.P).
(2.)The interim protection was granted to the petitioner on 10.01.2020 subject to the terms and conditions stipulated therein.
(3.)The police has filed the status report today, which is taken on record. I have heard learned counsel for the parties and have also gone through the status report as well as relevant police record for the purpose of adjudication of present petition.
;
(2.)The interim protection was granted to the petitioner on 10.01.2020 subject to the terms and conditions stipulated therein.
(3.)The police has filed the status report today, which is taken on record. I have heard learned counsel for the parties and have also gone through the status report as well as relevant police record for the purpose of adjudication of present petition.
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