AMIR KHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) All these petitions are being decided by a common order, as common questions of law and facts are involved.

(2.) Petitioners are accused in case FIR No. 118 of 2021 dtd. 22/12/2021, registered at Police Station Lamba-Gaon, District Kangra, H.P. under Ss. 395, 341, 323, 147, 148, 149 of Indian Penal Code. Presently, the petitioners are in judicial custody.

(3.) Petitioners have approached this Court for grant of bail(s) under Sec. 439 Cr.P.C. on the grounds that a false case with ulterior purpose has been registered against them. Petitioners are presently in judicial custody after initially having been remanded to police custody. The investigation of the case is already complete. No further recoveries are to be effected from the petitioners. The petitioners have undertaken that they will abide by all the terms and conditions, as may be imposed against them and shall not advance any inducement, threat or promise to the prosecution witnesses or any other person acquainted with the facts of the case.