CHANDER KANT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since all these petitions arise out of same FIR, all were taken together and are being disposed of vide this common judgment.

(2.) By way of present petitions filed under S.438 CrPC, prayer has been made on behalf of the bail petitioners for grant of interim bail in case FIR No. 115, dated 30.5.2019, under Ss.417, 418, 42, 468 and 120(B) IPC registered at Police Station, Nurpur, Kangra, Himachal Pradesh.

(3.) Sequel to order dated 24.7.2019, SI Hans Raj has come present with the record. Status report containing details with regard to investigation of the case stands already filed on previous date. Record perused and returned.