RAVINDER CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since both the bail petitions arise out of same FIR, both were taken up together for being disposed of by this common judgment.

(2.) Bail petitioners named herein above approached this Court in the instant proceedings praying therein for grant of regular bail in connection with FIR No. 524/2017 dated 24.12017, under Section 506 and Section 3(1) (s) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 registered at Police Station Paonta Sahib, District Sirmaur, Himachal Pradesh.

(3.) Sequel to order dated 2.4.2018, ASI Bhagat Singh has come present with the record. Mr. Dinesh Thakur, 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.