NAVEEN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Sec. 439 of the Criminal Procedure Code, 1973, the petitioner has prayed for grant of bail in FIR No. 22 of 2020, dtd. 10/3/2020, registered under Ss. 302, 341, 323 and 504 of the Indian Penal Code at Police Station Chirgaon, Shimla, H.P.

(2.) When this case was lastly listed before the Court on 17/12/2021, the following order was passed:

(3.) Now, an application has been filed in these proceedings on behalf of the petitioner, inter alia, praying for release of the petitioner for 13 days to perform the death rituals of his real uncle, who is stated to have died on 20/12/2021. Learned counsel for the petitioner submits that due to this unforeseen and unfortunate development which has taken place, he has instructions to submit that these proceedings be disposed of by permitting the petitioner to participate in the customs of the family for a reasonable time and the petitioner shall thereafter, if so advised, file a fresh petition for his release by way of grant of regular bail.