SUMAN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since all these bail petitions arise out of same FIR, same were taken up together and are being disposed of vide this common judgment.

(2.) Sequel to order dtd. 28/10/2021, whereby petitioners were ordered to be enlarged on bail in the event of their arrest in case FIR No. 7, dtd. 19/4/2021, under S.498-A and 34 IPC registered at Women Police Station, Shimla, District Shimla, Himachal Pradesh, respondent-State has filed status report. LHC Asha No. 129, I/O, Women Police Station, Shimla, Himachal Pradesh, has also come present with record. Record perused and returned.

(3.) Mr. Desh Raj Thakur, learned Additional Advocate General, while fairly admitting the factum with regard to joining of investigation by the petitioners herein pursuant to order dtd. 28/10/2021, submits that though nothing remains to be recovered from the bail petitioners but keeping in view the gravity of offence alleged to have been committed by the bail petitioners, they do not deserve leniency and their prayer for bail deserves outright rejection.