RAJEEV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) These three bail petitions filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail, arise out of common FIR No.13/2024 dtd. 31/1/2024, registered at Police Station Fatehpur, District Kangra, H.P., under Ss. 323, 341, 504, 506 and 32 of the Indian Penal Code, 1807.

(2.) Status report perused.

(3.) I have heard learned counsel for the parties.