SURJIT SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Petitioner has applied for bail to this Court after his application has been rejected by the learned Additional Sessions Judge, Una.

(2.) THE Petitioner, Naresh Kumar and Satish Kumar have been charged for offences under Sections 201, 302 IPC causing death of one unknown person, whose body was discovered on 20.3.2011, on information sent to the police by Up Pradhan, Gram Panchayat, Ladoli. On postmortem examination it was found that the deceased had suffered injuries on his head as a result of which he died. On investigation, the police has recovered danda and blood stained earth etc. which have been sent for forensic examination.

(3.) IT is submitted on behalf of the Petitioner that the deceased was mentally retarded person who was roaming around the village uttering the words "Baba Nanak Pani Pila". It is pleaded that the deceased being a person unknown to the Petitioner, there was no enmity or motive for him to have assaulted him and that the spot of bloods etc. found in the courtyard of the Petitioner, do not connect him with the offence. It is also pleaded that co -accused have been released and there is no reason as to why the Petitioner should be kept in detention.