HARNAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) Bail petitioners, named hereinabove, have approached this Court in the instant proceedings filed under S.439 CrPC, praying therein for grant of regular bail in connection with FIR No. 13 of 2019 dated 25.1.2019 under Ss.147, 148, 149, 323, 325 and 5056 IPC and S.3(1)(r) and 3(2)(b)(v a) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989, registered at Police Station, Dharampur, District Solan, Himachal Pradesh.

(3.) Sequel to orders dated 4.2.2019, ASI Kamlender Singh, Police Station, Dharampur, Solan, HP, has come present alongwith the record. Mr. Ashwani Sharma, 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.