UDHAM JOR NEGI Vs. STATE OF H.P.

JUDGEMENT

(1.) ALL these petitions are being disposed of by a common order. The Petitioners have been charged for offences under Sections 147, 149, 323, 326 and 506 of the Indian Penal Code.

(2.) NOTICE of the petition was also given to the Respondent on 3.6.2010 and the Petitioners were directed to join the investigation. Pursuant to the order passed, the Petitioners have joined the investigation. Learned Additional Advocate General submits that the cars purportedly used for perpetrating the crime have been seized from the Petitioners. Their custodial interrogation is not required.