BHAG SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is under Section 439 of the Code of Criminal Procedure, seeking ad-interim as well regular bail in F.I.R. No.156/2010, dated 10.09.2010, registered in Police Station, Bhoranj, District Hamirpur, Himachal Pradesh, under the provisions of Section 3 of the Scheduled Caste & Scheduled Tribes (Prevention of Atrocities) Act, 1989 (hereinafter referred to as "Act") and Sections 379 and 447 of the Indian Penal Code.

(2.) The petitioner is present and has surrendered to the jurisdiction of this Court and has been duly identified by the learned counsel for the petitioner. Notice. Learned Additional Advocate General, appears and waives service of notice on behalf of the respondent-State.

(3.) The other accused persons in the same FIR had applied for ad-interim bail on 28.6.2019. One of the said petition was registered as Cr.MP(M) No.1214 of 2019, which is also listed today.