JASHVIR SINGH Vs. STATE OF H P

JUDGEMENT

(1.) Police report filed.Heard and gone through the record.

(2.) The petitioner was arrested in FIR No. 133 of 2009 dated 20th May, 2009 under Sections 302, 120B read with Section 34 of the Indian Penal Code and 25 of the Arms Act, registered in Police Station, Nalagarh. His bail was declined by the Court of Sessions, as such approached this Court under Section 439 of the Code of Criminal Procedure.

(3.) In short, the prosecution case is that on 20th May, 2009 at about 6.40 a.m. the dead body of Kripal Singh was found lying on "Androla bridge" with gun-shot injuries and his motorcycle No. HP-1213-0100 was also found parked nearby. The police was informed. Father of the deceased Kulwant Singh got recorded his statement under Section 154 of the Code of Criminal Procedure. FIR was formally registered under Section 302 of the Indian Penal Code. The police investigated the case.