AMIT KUMAR 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.301 of 2017, dated 27.11.2017, under Sections 147, 149, 323, 325, 341, 302 IPC, registered at police Station Kangra, District Kangra, Himachal Pradesh.

(3.) Sequel to order dated 28.12.2018, SI Daljit Singh, has come present alongwith the record. Mr. S.C.Sharma, 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.