VIRENDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioners are the accused in FIR No. 14 of 2015 dated 12.3.2015, registered at Police Station, Chopal under sections 302, 147, 148, 149, 452, 364, 354, 436, 323, 325 read with section 506 IPC. They have sought bail on the ground of parity with the other co-accused, who have been ordered to be released on bail by this court on 29.7.2015 in Cr.MP(M) No. 941 of 2015 and other connected matters.

(2.) The respondents have produced the records and have also filed the status report.

(3.) A perusal of the record would show that the allegations as set out against the petitioners are same and similar to those of Manoj alias Manu and Bhupinder Singh, who have already been released on bail vide order dated 29.7.2015 passed in bunch of petitions, the lead thereof being Cr.MP(M) No. 941 of 2015 titled Daleep Singh vs. State of H.P..