JAI RAM MADAIK Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The above tilted 13 bail applications are being disposed of by the common order, as the applicants have filed these applications under Sec. 438 of the Code of Criminal Procedure (hereinafter referred to as "Cr.P.C.') in case, FIR No.52 of 2023 dtd. 26/6/2023, under Ss. 457, 380, read with Sec. 34 of Indian Penal Code (hereinafter referred to as 'IPC') with Police Station, Kotkhai, District Shimla, Himachal Pradesh.

(2.) The applicants have filed these applications under Sec. 438 Cr.P.C., claiming the relief in these applications, qua, the direction to be issued to the I.O./Police to release the applicants on bail, in the event of their arrest in the aforementioned case/FIR.

(3.) According to the applicants, they are permanent residents of the address, as mentioned in the applications.