VEENA SHARMA Vs. STATE OF H.P

JUDGEMENT

(1.) A common order is being passed in all these six petitions. Heard learned Counsel for the Petitioners and learned Additional Advocate General for the State. Pursuant to the directions issued by this Court on 26.5.2010 and 28.5.2010, the Petitioners have joined the investigation and report to the Police Station at Solan on 27.5.2010 and 29.5.2010.

(2.) FROM the record, I find that custodial interrogation of these Petitioners is not necessary nor they are required for effecting any recovery or otherwise. In these circumstances, these petitions are disposed of with the following directions: