DARSHAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since all the above captioned bail petitions arise out of same FIR, same are being taken up together, for disposal by way of this common judgment.

(2.) Bail petitioners, named hereinabove, apprehending their arrest, have approached this Court for grant of anticipatory bail in case FIR No.59 of 2018, dated 15.3.2018 under Sections 377, 342, 323, 367, 147, 148, 149 of IPC and Section 25 of the Arms Act, registered at police Station, Paonta Sahib, District Sirmaur, Himachal Pradesh.

(3.) Sequel to order dated 24.2018, whereby this Court ordered for the enlargement of the bail petitioners on interim bail in the event of their arrest in connection with aforesaid FIR, SI Harmesh Kumar, has come present in Court with 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.