VIRENDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought regular bail under Section 439 of the Code of Criminal Procedure in case FIR No.153 of 2011 dated 5.11.2011, registered at Police Station, Jogindernagar, District Mandi, H.P. under Sections 452, 147, 148, 149, 302 and 506 IPC.

(2.) The respondent has produced the records of the investigation and has also filed the status report.

(3.) It is not in dispute that out of the same incident, even the petitioner and his other co-accused have also lodged FIR on the same date being FIR No. 154 of 2011, which too, has been registered at Police Station, Jogindernagar, District Mandi, under Sections 341, 323, 302 and 34 IPC.