NARENDER SHARMA SON OF SHRI MAHINDER LAL, R/O VILLAGE SHILMA SHORA, P.O. NAGWAIN, SUB TEHSIL AUT, DISTT. MANDI, H.P. AT PRESENT LODGED IN JUDICIAL CUSTODY IN SUB JAIL, KULLU, DISTT. KULLU, H.P. Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.)

(2.) THIS is an application, under section 439 Cr.P.C., for releasing the petitioner on bail in FIR No. 35/12 dated 12.3.2012, registered at Police Station, Kullu, Distt. Kullu, H.P. under sections 302, 201, 34 IPC. It has been stated that petitioner has been roped in the above case falsely. He is innocent, there is no evidence to connect the petitioner with the commission of offence. The petitioner undertakes not to tamper with the prosecution evidence in any manner nor he will jump the bail, if enlarged on bail. The petitioner earlier filed bail application which has been dismissed by learned Sessions Judge, Kullu. The petitioner is ready to furnish bail bonds as per the directions of the court. The submission has been made for releasing the petitioner on bail.

(3.) THE investigating agency during investigation made recoveries. The dead body was referred to Tanda for post mortem. Bal Krishan and Smt. Bhuvneshari during investigation identified the half burnt dead body of their daughter Anjali alias Anju. It has come in investigation that Anjali alias Anju had not returned home from school on 13.10.2011. She was seen in the end of November in taxi No. HP -01K -3297 of Kedar Nath alias Sanju Sharma. On the complaint of Bal Krishan at Police Station, Bhuntar, Meena Sharma sister of Kedar Nath brought Anjali in the police station. Thereafter Anjali was kept in child line. Meena Sharma met Anjali at that place also and Anjali fled from child line also.