SEEMA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since all the bail petitions arise out of the same FIR, they are being taken up together for final disposal by this Court.

(2.) Sequel to order dated 18.7.2019, whereby bail petitioners were ordered to be enlarged on interim bail in the event of their arrest in case FIR No.111 of 2019, dated 15.7.2019 under Sections 306 and 34 of IPC, registered at Police Station, Jawali, District Kangra, Himachal Pradesh, ASI Rajesh Kumar, has come present in Court 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 18.7.2019, bail petitioners have already joined the investigation and they are fully co-operating with the investigating agency.