JASPAL SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER was arrested on 25.6.2009 in FIR No. 133 of 2009 dated 20.5.2009 registered under Sections 302, 120B read with Section 34 Indian Penal Code in Police Station Nalagarh, District Solan, H.P. Petitioner was denied bail by the Court of Sessions as such he approached this Court under Section 439 of the Code of Criminal procedure, for grant of bail.

(2.) REPORT filed.

(3.) PRECISELY , case of the prosecution is that the dead body of Kripal Singh resident of Gularbala was found lying on "Androla Bridge" with gun shot injuries on his person and his motor cycle bearing registration No. HP -12B -0100 was parked nearby. Kulwant Singh, father of the deceased informed the police, got recorded his statement under Section 154 of the Code of Criminal Procedure, which culminated into the present FIR. Pursuant to that, the Police investigated the case, filled -in inquest form, prepared the site plan and took the photographs of the scene of the crime. Dead body was sent for autopsy. The death of the deceased was confirmed by gun shot injuries. The viscera was also sent for the chemical examination.