YASH PAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The first set of petitions has been maintained by petitioners, viz., Yash Pal, Rajender Singh, Niketan Kumar, Mohinder Singh and Desh Raj under Section 438 of the Code of Criminal Procedure for releasing them on bail, in the event of their arrest, in case FIR No. 69 of 2019, dated 25.04.2019, under Sections 420, 468, 471, 120B and 506 read with Section 34 IPC, registered in Police Station Joginder Nagar, District Mandi, H.P. The record transpires that the Hon'ble Co-ordinate Bench of this Court, vide order dated 05.07.2019, enlarged the above petitioners on bail, in the event of their arrest, initially till 25.07.2019 and the said order was extended time and again, in fact, order dated 05.07.2019 is still operative today.

(2.) The second set of petitions has been maintained by petitioner/complainant/objector, Shri Mujesh (hereinafter referred to as "the complainant/objector") under Section 439(2) Cr.P.C., whereby cancellation of bail, granted to petitioners Desh Raj, Rajender Thakur, Yash Pal and Mohinder Singh, vide order dated 05.07.2019, has been sought.

(3.) All the petitions are being taken up together for consideration and disposal, as succinctly the gamut of the matter is interwoven and it would be inapt to take up both the above set of cases separately for consideration and disposal.