CHETAN CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS petition under Section 438 Cr. P.C. has been filed for grant of bail in case FIR No. 19 of 2014 dated 14.5.2014 registered at Police Station, New Shimla, under Sections 307, 147, 148, 149, 323 and 506 IPC.

(2.) THE status report has been filed by the respondent -State.

(3.) I have heard learned counsel for the petitioner and learned Additional Advocate General for the State and perused the records of FIR No. 19 of 2014.