SANJEEV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since all the bail petitions arise out of same FIR, these were taken together for hearing and are being disposed of by this common judgment.

(2.) By way of above captioned bail petitions filed under Sec. 439 CrPC, prayer has been made for grant of bail in case FIR No. 130 of 2017, dtd. 24/7/2017, under Ss. 302, 201, 323, 325 and 34 IPC, registered at Police Station Theog, District Shimla, Himachal Pradesh.

(3.) Sequel to orders dtd. 30/10/2017 and 7/11/2017, SI Subhash Chand, Police Station Theog, has come present with the record. Mr. M.L. Chauhan, learned Additional Advocate General has also placed on record status report, prepared on the basis of investigation carried out by the investigating agency. Record perused and returned.