TIKKAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This Court after having taken the petitioners into custody on 29.11.2019, in case FIR No.80/2019, dated 4.10.2019, under Sections 341, 323, 348 and 506 of IPC and Section 3 of the Scheduled Castes and the Scheduled Tribes Whether the reporters of the local papers may be allowed to see the judgment (Prevention of Atrocities) Act, registered at police Station, New Shimla, District Shimla, Himachal Pradesh, released them on bail subject to their furnishing personal bonds in the sum of Rs. 25,000/-­ with one surety in the like amount each, to the satisfaction of the Additional Registrar (Judicial).

(2.) Today, sequel to order dated 29.11.2019, SI Laxman Kumar has come present alongwith the record. Mr. Sudhir Bhatnagar, 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.

(3.) Mr. Sudhir Bhatnagar, learned Additional Advocate General, on the instructions of Investigating Officer, who is present in Court, fairly stated that pursuant to order dated 29.11.2019, bail petitioners have joined the investigation and they are fully cooperating. He further stated that as per instructions imparted to him, nothing remains to be recovered from the bail petitioners.