Dharmender @ Govinda vs The State Of Himachal Pradesh
2021 Latest Caselaw 1465 HP

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         IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                     Cr.MP(M) No.308 of 2021
                                     Date of Decision: March 1, 2021.




                                                                          .

    Dharmender @ Govinda                                                ...Petitioner.

                              Versus
    The State of Himachal Pradesh





                                                                      ...Respondent.

    Coram:
    The Hon'ble Mr. Justice Anoop Chitkara, Judge.





    Whether approved for reporting?1 NO

    For the petitioner:     Mr. Vijender Katoch, Advocate.

    For the respondent: Mr. Nand Lal Thakur, Additional Advocate General and
                        Mr. Ram Lal Thakur, Assistant Advocate General, for the

                        State.


    FIR No. Dated                Police Station   Sections


    185   of 3.12.2020           Damtal, District 21, 25-61-85 of the ND&PS Act.
    2020                         Kangra, H.P.

    Anoop Chitkara, Judge (oral)

Apprehending arrest for recovery of 302 grams of Heroin from the vehicle of

the petitioner, he has come up before this Court under Section 438 CrPC, seeking

anticipatory bail.

2. Vide previous order dated 24.2.2021, this Court had given interim protection

to the petitioner subject to his joining investigation at the concerned Police Station,

today i.e. 1.3.2021, at 9 a.m.

3. Mr. Nand Lal Thakur, learned Additional Advocate General, submits that as

per instructions received from the concerned Police Station, the petitioner did not

join the investigation till 3:00 p.m.

Whether reporters of Local Papers may be allowed to see the judgment?

4. Given above, the conduct of the petitioner in not joining the investigation,

does not entitle him to any interim protection and anticipatory bail. Accordingly, the

.

present petition is dismissed.

Interim protection granted on 23.2.2021 and extended on 24.2.2021, stands

withdrawn.

Anoop Chitkara, Judge.

March 1, 2021 (ks).