RAKESH KUMARI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is an accused in case FIR No. 192 of 2022, dtd. 8/6/2022, registered at Police Station, Una, District Una, H.P. under Ss. 306, 34 IPC.

(2.) Petitioner has approached this Court under Sec. 438 Cr.P.C. for grant of pre-arrest bail in the above noted case.

(3.) On 7/6/2022, an information was received at Police Post (City), Una at about 1.45 P.M. that someone having consumed poison had been brought to Regional Hospital, Una. The police officials reached the hospital. The Medical Officer after preserving samples, referred the patient to PGI, Chandigarh, but the patient expired on the way.