PRADEEP KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) BOTH these petitions, being the outcome of the same FIR, are taken up together for disposal.

(2.) THE petitioners had surrendered in the custody of this Court and were granted interim bail on 9.6.2014, and further proceedings were ordered to be listed on 13.6.2014.

(3.) I have heard Mr. H.C. Sharma, learned counsel appearing for the petitioners and Mr. R.P. Singh, learned Asstt. Advocate General appearing for the State, in both the petitions and have also gone through the records of the investigation.