(1.) These petitions, arising out of one and the same FIR, to be decided on the basis of common facts and circumstances, and material on record, are being disposed of by this common order.
(2.) Petitioners, invoking Sec. 439 of the Code of Criminal Procedure, have approached this Court for grant of bail in case FIR No.28 of 2022, dtd. 21/4/2022, registered under Ss. 409 and 120B of the Indian Penal Code (for short 'IPC '), in Police Station Theog, District Shimla, Himachal Pradesh.
(3.) Status Report stands filed. Record has also been made available. Earlier petitioners had approached the Special Judge (CBI), Shimla as well as this High Court under Sec. 438 Cr.P.C seeking anticipatory bail. Those petitions were dismissed by this Court and petitioners were arrested by the Police on 17/6/2022. Thereafter, they remained in police custody till 25/6/2022 and since 25/6/2022, they are in judicial custody.