SEEMA SHRIVASTAV Vs. STATE OF H P

JUDGEMENT

(1.) Since all the bail petitions arise out of the same FIR, they are being taken up together for final disposal by this Court.

(2.) Bail petitioners named hereinabove approached this Court in the instant proceedings, praying therein for grant of regular bail in connection with FIR No.104 of 2018 dated 20.10.2018 under Sections 354 of Penal Code and Sec. 3((1)(s) of the Scheduled Castes and the Scheduled Tribes(Prevention of Atrocities) Act, 1989, registered at police Station, New Shimla, District Shimla, H.P

(3.) Sequel to orders dated 30.11.2018 & 4.12.2018, Sushant Sharma, Dy. S.P.(LR) Shimla, District Shimla, Himachal Pradesh, has come present in Court alongwith the record. Mr. Dinesh Thakur, learned Additional Advocate General, has also placed on record status report prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.