KASHMIRA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of above captioned petitions filed under Section 439 Cr.PC., prayer has been made on behalf of the petitioners for grant of bail in case FIR No. 59/19 dated 17.5.2019, under Section 504 of IPC and Section 3 (i) x of the SC and ST (prevention of Atrocities ) Act, registered at PS Shimla East (Chhota Shimla) District Shimla.

(2.) Sequel to order dated 17.7.2019, Mr. Praveer Thakur, Addl. SP (City) Shimla, has come present alongwith records. Mr. Kunal Thakur, learned Deputy Advocate General, has also placed on record status report prepared on the basis of investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Before adverting to the factual matrix of the cases at hand, it may be noticed that on 17.7.2019, bail petitioners as named herein above surrendered before this Court and this Court after having taken them in custody released them on bail in the FIR detailed herein above subject to their furnishing personal bonds in the sum of Rs. 25,000/- each to the satisfaction of the Additional Registrar (Judicial) H.P. Vide aforesaid order, this Court also directed the petitioners to join investigation on 18.7.2019.