PAPU @ DEEP SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail applications have been maintained by the petitioners under Section 439 of the Code of Criminal Procedure seeking their release in case FIR No. 158/2016, dated 24.12.2016, under Sections 353, 147, 149 and 307 of the Indian Penal Code, registered at Police Station, Nahan, District Sirmaur, H.P.

(2.) Since all the aforesaid bail applications are interconnected, inter-linked and arising out of the same FIR, therefore, the same are taken together for hearing and are being disposed of accordingly.

(3.) As per the learned counsel for the petitioners, the petitioners are innocent and have been falsely implicated in the present case as they were not the part of the mob. They are permanent residents of Nahan, District Sirmaur and no purpose will be served by keeping them behind the bars.