NIKHIL MALIK Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail applications have been maintained by the petitioners under Section 439 of the Code of Criminal Procedure seeking their release in case FIR No. 68 of 2016, dated 27.06.2016, under Section 302, 307, 147, 148, 149 IPC and Section 25 of the Arms Act, registered at Police Station Dharampur, District Solan, H.P.

(2.) The facts giving rise for registration of the above case against the petitioners, amongst others, can tersely be encapsulated as under:

(3.) I have heard the learned Senior Counsel for the petitioners, learned Deputy Advocate General for the State, learned Senior Counsel for the complainant and gone through the record, including the police report, carefully.