INDER DEV Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has approached this Court under Sec. 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') seeking bail in case FIR No. 239 of 2021, dtd. 26/8/2021, registered in Police Station Kullu, District Kullu, Himachal Pradesh, under Ss. 302, 307, 323, 325, 326, 201, 147, 148, 149, 440, 354, 354-B, 109 and 34 of the Indian Penal Code (for short 'IPC'), Sec. 25 of Arms Act and Ss. 3(1)(r), (s), (w) and 3 (2)(va) of Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989 (herein after referred to as SC&ST Act).

(2.) Status report stands filed. Record was also made available.

(3.) Present application is third application filed by the petitioner in this Court.