TIKAM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 83 of 2020, dated 7.11.2020, registered in Police Station Bhawanagar, District Kinnaur, H.P. under Sections 302, 177, 182, 201, 203, 193, read with 120(B) IPC. Petitioner after remaining in Police custody is now in judicial custody. He has approached this Court seeking regular bail.

(2.) Status report stands filed. Record has also been produced.

(3.) Perusal of status report as well as record reveals the prosecution story that on 6.11.2020 deceased Sunil Kumar was murdered by Shashi Kumar with a knife supplied by co-accused Raju Nepali in presence of petitioner Tikkam Singh and thereafter Tikkam Singh tried to mislead the Police after approaching Police Station Bhawanagar by making statement under Section 154 Cr.P.C. that Raju Nepali had murdered Sunil Kumar. 3. On the basis of statement made by petitioner Tikkam Singh, case under Section 302 IPC was registered and co-accused Raju Nepali was arrested on 7.11.2020 and on that date his Medico Legal Examination was conducted and that of petitioner Tikkam Ram and his companion Shashi Kumar was also conducted in CHC Bhawanagar and their blood and urine samples as well as clothes were also preserved and taken into possession for chemical analysis.