RUPESH KUMAR SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) By way of these bail petitions, prayer has been made on behalf of the bail petitioners for grant of bail in FIR No. 44/18 dated 11.3.2018 under Sections 452, 380, 506 and 201 read with Section 34 IPC and Section 3(1) (X) of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station, Bhuntar, District Kullu, Himachal Pradesh.

(3.) Sequel to order dated 16.2018, ASI Ram Lal 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.