RAM PADARTH PASWAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 Cr.P.C., seeking regular bail in case FIR No. 48 of 2020, dtd. 14/7/2020, registered in Police Station Arki, District Solan, H.P. under Ss. 302, 201 and 212 of the Indian Penal Code (for short 'IPC').

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

(3.) Prosecution case is that during night intervening 13 and 14/7/2020, Deep Narayan Paswan, Ram Padarth Paswan and Raghunath were in their residential room and Deep Narayan Paswan and Raghunath were consuming liquor. At that time they quarreled with each other on account of some transaction of money, whereupon Deep Narayan Paswan picked a brick lying in the room and hit with it on head of Raghunth causing Raghunath to become unconscious outside the door of the room. Thereafter, Deep Narayan Paswan picked an iron Axe and hit the chest of Raghunath with back side of that Axe. Pieces of brick were thrown by Ram Padarth Paswan on the back side of room in grass field and thereafter Deep Narayan Paswan took the dead body of Raghunath in the bushes in the Nalah, and with intention to dispose it of, put it on fire after pouring diesel thereon. Ram Padarth Paswan helped to drag the body for some distance and helped Deep Narayan Paswan in destroying the evidence. Ram Padarth Paswan is brother-in-law of Deep Narayan Paswan. As per prosecution he helped Deep Narayan Paswan to commit murder of Raghunath and destroying the proof.