VARINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Both these bail petitions arise out of common FIR, hence are taken up together for disposal.

(2.) The petitioners are in judicial custody in connection with FIR No. 06/22, dtd. 4/1/2022, registered under Ss. 489-A, 489-B, 489-C, 420 and 34 of Indian Penal Code, at Police Station, Manali, District Kullu. They were arrested on 4/1/2022 and by means of present petitions seek their release on regular bail.

(3.) As per status report:-