TARANJEET SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner has prayed for grant of bail in FIR No. 78/2010, dtd. 15/6/2010, registered under Ss. 364, 302 & 201 read with Sec. 34 of the Indian Penal Code at Police Station Nalagarh, District Solan, H.P.

(2.) When this case was listed before the Court on 10/3/2022, the following order was passed:-

(3.) Today, learned counsel for the petitioner submits that she is unable to place on record the report from PGIMER, Chandigarh to substantiate that health condition of the petitioner is such that he needs to be released on bail on medical grounds. In the absence of learned counsel for the petitioner being able to demonstrate on the basis of cogent medical evidence that the release of the petitioner was required in terms of the prayer which has been made in the petition, this petition is dismissed.