MOHINDDER PAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) All these petitions arising out of same FIR, for involvement of common question of law and fact, are being decided together by this common order.

(2.) Instant petitions have been preferred by the petitioners, seeking regular bail under Sec. 439 of the Code of Criminal Procedure (in short 'Cr.P.C.), in case FIR No. 147 of 2021, dtd. 24/5/2021, registered in Police Station, Nalagarh under Ss. 147, 148, 149, 341, 323, 307, 302, 120B, 201 IPC and 25, 29B, 30 of the Arms Act.

(3.) Status report filed and records also made available. Records of cross FIR No. 161 of 2021 dtd. 15/6/2021 registered in Police Station Nalagarh, District Solan, H.P., under Ss. 336, 307, 147, 148 and 149 of IPC and Sec. 25 of Arms Act, 1959 was also made available.