NAMAN GARG Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Husband of the deceased, who is under arrest, on being arraigned as an accused in FIR number 0049, registered under Sections 306 read with 34 of IPC, dated 6th April 2020, in Police Station Sadar, Solan, District Solan, HP, disclosing non-bailable offences, has come up under section 439 CrPC, 1973 seeking regular bail.

(2.) While issuing notices to the State, the Court had requested Mr. Nand Lal Thakur, Additional Advocate General to have telephonic instructions in the matter from the concerned Police Station, and to procure status report at the earliest, either through WhatsApp/e-mail and forward the same to this Court on e-mail id highcourt-hp@nic.in and also send the scanned copy or PDF copy of the status report to Mr. Nareshwar Singh Chandel, Sr. Advocate on his WhatsApp number +919418020467.

(3.) As per the report of the Registry of this Court, Mr. Nand Lal Thakur, Additional Advocate General has e-mailed the copy of FIR, as well as status report through his personal e-mail id advocatenandan9@gmail.com.