KARAM CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since both 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.438 CrPC , praying therein for grant of anticipatory bail in connection with FIR No. 224 of 2017, dated 15.8.2017, under Whether reporters of the local papers may be allowed to see the judgment? Ss.420, 409, 120-B, 201, 468 and 471 of IPC and S.13(2) of the Prevention of Corruption Act , 1988, registered at police Station, Solan, District Solan, Himachal Pradesh.

(3.) Sequel to orders dated 21.1.2019, Dr. Shiv Kumar, Addl. Superintendent of Police, Solan, has come present alongwith the record. Mr. Dinesh Thakur, 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.