SARJEEVAN KUMAR S/O SH. KARNAIL SINGH R/O VILL. MAHALA SUNET KHAS, P.O. TEHSIL AND POLICE STATION, JAWALI, DISTT. KANGRA, H.P. Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned Additional Advocate General for the respondent.

(2.) I have gone through the status report submitted by the Police. The petitioner herein is accused for providing assistance in transportation in the taxi which he owns. It is urged before me that the main accused Surjit Singh has since died and that a First Information Report with respect to that incident has been filed against the complainant in this case. The role ascribed to the petitioner is only that he was plying his maruti van as a taxi and had offered his services for hire and reward thus helping the accused. He is in judicial custody.