VEENA RANA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since these 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. 19 of 2022 dtd. 19/7/2022, registered under Ss. 498-A, 504 and 506 of Indian Penal Code (in short "IPC") in Women Police Station BCS, Shimla District Shimla H.P.

(3.) Status report stands filed. The same is perused and taken on record. 3. As per status report, all petitioners, except Veena Rana, have joined the investigation. Learned counsel for petitioners submits that petitioner Veena Rana could not join the investigation because of her ailment.