JOGINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners have approached this Court invoking provisions of Sec. 439 of Criminal Procedure Code (Cr.P.C) seeking bail in case FIR No. 144/2021 dtd. 1/10/2021, registered in Police Station, Gagret, District Una, H.P., under Ss. 323, 504 & 506 of Indian Penal Code (IPC) and Sec. 3(1) (r) (s) of Scheduled Castes and Schedules Tribes (Prevention of Atrocities) Act (SC & ST Act).

(2.) Status report stands filed. It is stated in the status report that petitioners had joined the investigation and they have been interrogated and investigation is almost complete and nothing is to be recovered from the petitioners. Further, at this stage, custodial interrogation of the petitioners is not required.

(3.) Taking into consideration the contents of the status report and submission made by the learned counsel for the petitioners, it is a fit case for enlargement of petitioners on bail.