PREM RAJ Vs. STATE OF H.P.

JUDGEMENT

(1.) Fir No. 68/2020 has been registered against the petitioner on 16.7.2020 under Section 306 of Indian Penal Code in Police Station, Chirgaon, District Shimla. By means of the instant petition, petitioner seeks bail in this FIR.

(2.) Heard learned counsel for the parties and gone through the status report.

(3.) The prosecution case against the petitioner is that one Chaman Lal lodged a complaint on 16.7.2020 with the police to the effect that: