SURENDER RAM Vs. STATE OF H P

JUDGEMENT

(1.) The above titled bail applications are arising from FIR No. 20/09, registered on 11.5.2009 in the Police Station Shillai, District Sirmaur, H.P. under Sections 147, 148, 354, 452 and 302 read with Section 149 of the Indian Penal Code, hence taken up together for its decision.

(2.) Initially the Petitioners were accused of an offence of attempt to murder, their anticipatory bail was granted by this Court on 26th June, 2009. Thereafter, the injured Tulsi Ram had died and the case was converted into under Section 302 of the Indian Penal Code. Again the Petitioners applied for anticipatory bail, which was dismissed by this Court on 9th September, 2009. Even their SLP was dismissed by the Apex Court on 6.10.2009. As such, they were arrested in this case on 12th October, 2009.

(3.) The Court of Sessions dismissed their applications for regular bail on 14th December, 2009. Now the Petitioners approached this Court for enlarging them on bail.