JEEVAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition coming on for orders this day, the Court passed the following:- ASI Rakesh Kumar, IO Police Station Fatehpur, District Kangra, present in person with case record.

(2.) By way of this petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner has prayed for grant of regular bail in FIR No. 34 of 2020, dtd. 9/4/2020, registered at Police Station Fatehpur, District Kangra, H.P. under Ss. 302, 325, 323 and 504 of the Indian Penal Code.

(3.) Mr. Bharat Bhushan Vaid, learned Counsel for the petitioner has argued that the petitioner is not guilty of the offences alleged against him and status report will also demonstrate that no offence under Sec. 302 of the Indian Penal Code is made, as it was a case of sudden fight, single injury and as from the date of alleged incident, on which the deceased is alleged to have been injured by the petitioner, the deceased died after 24 days. According to the learned Counsel, cause of death in terms of the medical report is also not attributable to the injuries but on account of heart failure.