Anoop Chitkara,J. - (1.)The petitioners apprehending imminent arrest on being arraigned as accused have come up under Section 438 CrPC, seeking anticipatory bail.
(2.)Based on the complaint of Shubham Thakur, the police registered FIR No.99 of 2020, dated 27.12.2020, under Section 452, 323, 325, 326, 341, 506 read with Section 34 of Indian Penal Code, 1860, (IPC), in Police Station, Kasauli, District Solan, Himachal Pradesh, disclosing cognizable and non-bailable offences.
(3.)The status report reveals that the petitioners have no criminal history relating to the offences prescribing sentence of greater than seven years of imprisonment or when on conviction, the sentence imposed was more than three years.
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