DHARMINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners have approached this Court, invoking provisions of Sec. 439 of Code of Criminal Procedure (in short "Cr.PC'), seeking regular bail in case FIR No. 36 of 2021, dtd. 5/11/2021, registered under Ss. 323, 325, 451, 147, 148, 149, 504 and 506 of Indian Penal Code and Sec. 3 (1) (r) of Scheduled Caste and Scheduled Tribes (Prevention of Atrocities), Act, 1989 (in short "SC&ST Act) in Police Station Manpura, District Solan H.P.

(2.) Status report stands filed,it is stated that petitioners have joined the investigation and they have been interrogated. It has been further stated that during investigation, it has also been surfaced that petitioner No. 10 Ajay Kumar son of Shri Shayam Lal was not involved in the commission of offence.

(3.) As per status report, the Investigating Officer, present in Court, has submitted that investigation in present case is at the advanced stage and custodial interrogation of petitioners is not warranted at this stage and recovery is also complete in this case.