KAILASH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The High Court by the impugned judgment and order dtd. 3/1/2025 has cancelled the bail granted to the appellant by the Sessions Court by its order dtd. 28/8/2024.

(3.) It is not in dispute that the appellant, figuring as an accused in FIR No.51 dtd. 4/6/2022 registered at Police Station Kot-Kehloor, District Bilaspur, Himachal Pradesh for alleged commission of offences punishable under Sec. 307 read with Sec. 34 of the Indian Penal Code, 1860, was arrested on 4/6/2022.