RAJ KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners have approached this Court seeking anticipatory bail under Sec. 438 Code of Criminal Procedure (in short 'Cr.P.C.'), in FIR No.138 of 2022, dtd. 11/10/2022, registered in Police Station Nagrota Bagwan, District Kangra, H.P., under Ss. 147, 149, 323, 341, 307 and 506 of the Indian Penal Code (in short 'IPC').

(2.) Status report stands filed. Record has also been made available.

(3.) As per status report, petitioners have joined investigation and their interrogation is complete and weapon of offence has been recovered.