RAKESH KUMAR Vs. STATE OF HP

JUDGEMENT

(1.) Both the petitions for seeking bail under Section 439 Cr.P.C. are arising from the same FIR, hence taken up together for its decision. Whether reporters of local papers may be allowed to see the judgment?

(2.) In FIR No.30/2009 dated 27th April, 2009, the petitioners were arrested for the offences punishable under Sections 147, 148, 149 and 302 of the Indian Penal Code, allegedly for causing the murder of one Shiv Kumar, Chowkidar, working in `Phirali Ole Power House' on 26.4.2009 around 8.15 p.m. outside the temporary shed of PW Patrang. The bail was declined to them by the learned Sessions Judge, hence the aforesaid applications have been moved under Section 439 of the Code of Criminal Procedure, for seeking bail.

(3.) The report was called for. Perused and considered the matter.