SURAT SINGH Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) All the cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to theCovid-19 pandemic.

(2.) By these petitions, filed under the provisions of Section 439 of the Cr.P.C, the petitioners (in all these petitions) seek the concession of regular bail, upon FIR no.RC9(S)/2017/CBI/SC-l New Delhi, dated 22.07.2017, having been registered at Police Station Central Bureau of Investigation, New Delhi, alleging therein the commission of an offence punishable under Sections 302 of the IPC (with the report under Section 173 of the Cr.P.C. submitted alleging therein the commission of offences punishable under Sections 120-B read with Sections 302, 330, 331, 348, 323, 326, 218, 195, 196 and 201 of the IPC, on 24.11.2017).

(3.) As recorded in the previous order dated November 23, 2020, the petitioners in all these petitions are of the ranks of a Sub-Inspector, an Assistant Sub-Inspector, and Head Constables and Constables in the Himachal Pradesh Police.