LOKINDER @ DIMPLE Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) All the petitioners are accused in case FIR No.14/2015, registered at Police Station, Chopal, District Shimla, on 12.03.2015, under Sections 302, 147, 148, 149, 452, 364, 436, 354, 323, 325 and 506 of the Indian Penal Code and have sought bail on the ground of parity with the other co -accused who have already been ordered to be released on bail by this Court from time to time.

(2.) It would be noticed that insofar as the petitioner in Cr.M.P.(M) No. 1917 of 2015 is concerned, no overt act is attributed to him which may be more grave or serious to the accused already released on bail vide orders passed in Cr.M.P.(M) No.941 of 2015 decided on 29.07.2015, Cr.M.P.(M) No. 1187 of 2015 decided on 13.08.2015 and Cr.M.P.(M) No.1256 of 2015 decided on 28.08.2015.

(3.) Similarly, insofar as the petitioner in Cr.M.P.(M) No.1919 of 2015 is concerned, his role is not again different from the petitioners already released on bail in the above mentioned cases.