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Judgment
Vivek Singh Thakur, J
Petitioner has approached this Court for enlarging him on bail in case FIR No. 4 of 2022, dated 23.12.2022, registered at Police Station SV & ACB, Hamirpur, H.P.
Status report stands filed, wherein details of the case have been narrated.
It has been submitted that petitioner after availing anticipatory bail, has joined investigation on 3.1.2023 and thereafter his preliminary interrogation has been conducted and as on date his custodial interrogation is not warranted, as according to the evidence collected till date, he has not been arrayed as an accused.
In view of above, as on date, petitioner is not an accrued and, therefore, present petition is dismissed with direction to the respondent-State that in case in future some incriminating material is found against the petitioner for arraying him as an accused in present case, he shall be given at least 7 days prior notice before his arrest.
Petition stands disposed of in aforesaid terms.
Parties are permitted to produce copy of this order downloaded from the High Court website before the authorities concerned and concerned authorities shall not insist for certified copy of the order, however, if required, passing of order can be verified from the High Court website or otherwise.