SHASHI KANT Vs. STATE OF H P

JUDGEMENT

(1.) Petition filed under Section 482 Cr.P.C. against the anticipatory bail order passed by the learned Sessions Judge Shimla H.P. on 4.5.2015 in Criminal Bail Application No. 59-8/22 of 2015. Notice. At this stage learned Additional Advocate General appears and waives service of notice on behalf of the respondent. Learned Additional Advocate General submitted that he does not want to file any reply and he has no objection if the word H.P. State mentioned in para-5 of order dated 4.5.2015 is deleted and word India is incorporated. In view of the above stated facts and in view of the express provision mentioned under Section 438 (2) (iii) Cr.P.C. petition filed under Section 482 Cr.P.C. is allowed in the ends of justice and word H.P. State mentioned at Sr. No. (iv) of para-5 of the order dated 4.5.2015 is ordered to be deleted and word India is ordered to be incorporated. Order passed by the learned Sessions Judge Shimla dated 4.5.2015 in Criminal Bail Application No. 59-8/22 of 2015 is modified to this extent only. Petition disposed of. Pending applications if any also disposed of.