RAJU SHARMA Vs. STATE OF H P

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.) Bail petitioners, named hereinabove, have approached this Court in the instant proceedings filed under Sec. 438 of the Code of Criminal Procedure, praying therein for grant of anticipatory bail in connection with FIR No. 224 of 2017, dated 15.08.2017, under Sections 420, 409, 120-B, 201, 468, 471 of Penal Code and Sec. 13(2) of the Prevention of Corruption Act, 1988, registered at police Station, Solan, District Solan, Himachal Pradesh.

(3.) Sequel to order dated 7.1.2019, Dr. Shiv Kumar, Addl. S.P. 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.