RAJESH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Sec. 439 of the Code of Criminal Procedure Code (hereinafter referred to 'Cr.P.C.' for short), petitioner has prayed for grant of regular bail in FIR No. 110 of 2018, dtd. 28/10/2018, registered at Police Station Bharari, District Bilaspur, under Ss. 307, 341, 323 read with Sec. 34 of Indian Penal Code (hereinafter referred to 'IPC' for short).

(2.) Learned Additional Advocate General has filed the status report which is perused and taken on record.

(3.) Mr. Neel Kamal Sharma, learned Counsel for the petitioner submits that in a similar petition filed by another accused, who in fact is the main accused, this Court has already released the said accused namely Jagvir Singh on regular bail on 8/1/2019 in Cr.M.P(M) No. 1823 of 2018, titled as Jagvir Singh vs. State of Himachal Pradesh. This fact is not disputed by the respondent-State. Accordingly, this application is allowed and the petitioner is ordered to be released on bail on the following terms and conditions:-