SURESH CHAND RANA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) All these Petitions are being disposed of by this common order, as they arise out of the same FIR and involve similar questions of fact and law.

(2.) Petitioners have approached this Court invoking provisions of Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C. '), for grant of anticipatory bail, in case FIR No.6 of 2019, dtd. 21/11/2019, registered under Ss. 420, 468, 471, 467 of the Indian Penal Code (hereinafter referred to as 'IPC ') in Police Station State Vigilance and Anti Corruption Bureau (SV and ACB), Hamirpur, District Hamirpur Himachal Pradesh in pursuance to letter dtd. 21/3/2017.

(3.) Status Reports stand filed and record was also made available.