DURGA DASS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present petition is filed by the petitioner under Section 439 of the Code of Criminal Procedure, seeking regular bail in F.I.R. No. 231/17, 28.9.2017, registered at Police Station Balh, Distt. Mandi, H.P., under Sections 302, 392, 201, read with Section 34 of the Indian Penal Code. In this case, police report stands filed under Section 173 Cr.P.C.

(2.) I have heard learned counsel for the petitioner as also the learned Assistant Advocate General for the respondent/State. Status report also perused. Police file was also made available to the Court which was thoroughly seen and returned.

(3.) The gist of the prosecution case necessary for the purpose of deciding this bail application is as follows: