MADAN GOPAL Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER has failed to get bail from the court of Sessions in FIR No. 32 of 2009, dated 8.10.2009 registered in Police Station Baaga, District Solan, H.P. for offences punishable under Sections 498A, 304B, 306 and 201 Indian Penal Code.

(2.) HEARD and gone through the record of the Investigating Officer.

(3.) CASE was lodged against the Petitioner. He was arrested. Challan has now been presented in the court and is fixed for consideration on Charge on 16.3.2010 in the court of Additional Sessions Judge, Solan.