RAMESHWAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking regular bail, under Sec. 439 of the Code of Criminal Procedure, in case FIR No. 48 of 2022, dtd. 19/6/2022, registered under Ss. 302, 201 read with Sec. 34 of the Indian Penal Code (for short "IPC") in Police Station Chirgaon, District Shimla, H.P.

(2.) Status report stands filed. Record was also made available.

(3.) Prosecution case is that on 13/6/2022 an information was received in Police Station, Chirgaon that a dead body was lying in Pabber river, whereupon Police rushed to the spot and dead body was taken out with the help of local residents. During Jama Talashi of dead body Mobile Phone I-Tel was recovered from the pocket of pant. Injuries on right eye, nose, forehead of deceased were also noticed. Blood had also oozed from the nose of deceased. Local persons present on the spot were unable to identify the dead body. Dead body was sent for post mortem to CHC Sandasu, where one Surinder Singh came, and identified the deceased as his younger brother Narender Singh. Medical Officer CHC Sandasu referred the dead body for post mortem to IGMC, Shimla and on 14/6/2022 post mortem of deceased was conducted. As per forensic expert, on preliminary evidence, death was caused due to drowning, however, deceased was having about 19 injuries on his body, like contusions, abrasions and lacerated wounds etc.