PANKAJ SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) These applications are instituted under Section 439 of the Code of Criminal Procedure for the grant of bail in case FIR No.86/2015, dated 15.10.2015, for offences punishable under Sections 302, 147, 148, 149, 323, 325, 382, 411, 212 and 120 -B of IPC, registered at Police Station, Pachhad, District Sirmaur,

(2.) The report furnished by the respondent -State is perused.

(3.) According to the averments made in the petitions, petitioners have been falsely implicated.