LAWS(HPH)-2018-6-62

SHAFI MOHHAMAD Vs. STATE OF HIMACHAL PRADESH

Decided On June 25, 2018
Shafi Mohhamad Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) Since all these petitions arise out of same FIR, as such, same were taken up together and are being disposed of by this common judgment.

(2.) By way of these bail petitions filed under Section 439 CrPC, prayer has been made on behalf of bail petitioners for grant of regular bail in FIR No. 51/18 dated 28.4.2018 under Sections 307, 325, 451, 147, 149 and 323 IPC, registered at Police Station, Tissa, District Chamba, Himachal Pradesh.

(3.) Sequel to order dated 11.6.2018, ASI Hem Raj has come present with the record. Mr. Dinesh Thakur, 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.