AJAY GROVER Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Due to consumption of illegally manufactured spurious country made liquor, seven persons lost their lives in January, 2022 and 14 others were injured. FIR No.15/2022 was registered regarding this on 19/1/2022 under Ss. 304, 308, 328, 420, 468, 471, 201, 109 and 120B of the Indian Penal Code and Ss. 39, 40 and 41 of the H.P. Excise Act at Police Station Sundernagar, District Mandi. Petitioner is one of the accused persons therein. He was arrested on 26/1/2022.

(2.) Learned Senior Counsel for the petitioner has argued the instant bail petition on following two broad heads:-

(3.) Statutory bail:-