Himachal Pradesh High Court
Abhineet Chauhan vs . State Of H.P. on 13 July, 2022
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
Abhineet Chauhan Vs. State of H.P. Cr. MP(M) No. 1552 of 2022 13.07.2022 Present: Ms. Sheetal Vyas, Advocate, for the petitioner.
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M/s Sumesh Raj & Sanjeev Sood, Additional Advocate Generals, with Mr. Amit Kumar Dhumal, Deputy Advocate General & Mr. Manoj Bagga, Assistant Advocate General, for the respondent.
Notice. Mr. Sumesh Raj, learned Additional Advocate General, accepts notice on behalf of the respondent. As prayed for, list for consideration on 19 th July, 2022, on which date, the status report shall be filed by the respondentState as also record of the case be produced.
In the meanwhile, in the event of arrest of the petitioner in FIR No. 16/22, registered under Sections 498A, 377, 323, 504 & 506 of the Indian Penal Code at Mahila Thana BCS, Shimla, he shall be released on bail on his furnishing personal bail bond to the tune of ` 25,000/ with one surety in the like amount to the satisfaction of the arresting Police Officer. Petitioner is further directed to join investigation. He shall initially appear before the Investigating Officer on 14.07.2022 at 11:00 a.m. at Mahila Thana BCS, Shimla and thereafter as may be directed by the Investigating Officer.
Downloaded copy of this order is valid for compliance.
(Ajay Mohan Goel) Judge July 13, 2022 (bhupender) ::: Downloaded on - 13/07/2022 20:04:44 :::CIS