RAVINDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) This order of mine shall dispose of all the abovetitled petitions, which have been filed, under Sec. 483(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS ') by petitioner-Ravinder Kumar.

(2.) The present petitions have been filed, seeking cancellation of bail, granted to respondent No.2-Mangla Devi in CrMP(M) No.2217 of 2024, respondent No.2- Kanchana Devi in CrMP(M) No.2218 of 2024 and respondent No.2-Bimla Devi in CrMP(M) No.2219 of 2024, by the Court of learned Additional Sessions Judge, Hamirpur, H.P. (hereinafter referred to as the 'trial Court '), vide order dtd. 22/7/2024, in case FIR No.40 of 2024 dtd. 24/5/2024 (hereinafter referred to as the 'FIR in issue '), under Ss. 302, 325, 323, 504, 506 and 34 of the Indian Penal Code (hereinafter referred to as the 'IPC '), with Police Station Sujanpur, District Hamirpur, H.P.

(3.) As per the applicant, after registration of the FIR in issue, respondent No.2, in all the three cases, had filed the anticipatory bails, before the learned trial Court. However, the same were dismissed vide order dtd. 12/6/2023. Thereafter, respondent No.2, in all the three cases, were arrested. Subsequently, they had filed regular bail applications, under Sec. 439 of Code of Criminal Procedure (hereinafter referred to as the 'CrPC '), which were allowed by the learned trial Court, vide order dtd. 22/7/2024.