SHIVANI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since both petitions arise out of the same FIR, the same are consolidated and disposed of together in order to avoid repetition and for the sake of convenience.

(2.) Petitioners have approached this Court, invoking provisions of Sec. 438 of Code of Criminal Procedure (in short 'Cr.PC'), seeking bail in case FIR No. 154 of 2021 dtd. 26/12/2021, registered under Ss. 420, 506 and 376 of Indian Penal Code (in short "IPC") in Police Station Tissa, District Chamba H.P.

(3.) Petitioner Bhupesh Singh is serving as Constable in Police Department and petitioner Shivani is his wife. Petitioners and complainant belong to Scheduled Caste category.