RAKSHA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ASI Shri Rajender Singh, Police Station, Bhoranj, District Hamirpur, is present alongwith record. Record perused and returned. Status report perused and taken on record.

(2.) PETITIONER -accused Raksha Devi has filed the instant application, under the provisions of Section 439 of the Code of Criminal Procedure, 1973, seeking regular bail, in connection with FIR No.135 of 2013, dated 3.10.2013, under the provisions of Section 307 and 506 of the Indian Penal Code, registered at Police Station, Bhoranj, District Hamirpur.

(3.) HAVING heard learned counsel for the parties, I am of the considered view that the present bail petition only merits rejection. Accused is alleged to have committed an offence punishable with imprisonment, which may extend to ten years.