ASAN MOHAMMAD, SON OF SHRI SOMA, RESIDENT OF VILLAGE FATEHPUR BUNGA, POST OFFICE GARDLEY, TEHSIL ANANDPUR SAHIB, DISTRICT ROPAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PRESENT petition has been filed under Section 439 of Cr.P.C. for grant of bail in FIR No. 214/2011, dated 3.10.2011, registered under Sections 364 and 302 IPC at Police Station Nalagarh, District Solan, H.P. Heard. Police report seen. The petitioner has been arrested for kidnapping and murder of a girl, namely, Rajinder Kaur, aged about 20 years. Keeping in view the fact that the petitioner was alleged to have taken the girl on the motorcycle and the dead body of the girl was recovered after about five days and the fact that the charge has already been framed against the petitioner and the case is fixed for evidence before the learned trial Court from 11.3.2013 onwards, no case is made out for grant of bail at this stage. As the petitioner is in custody since 5th October, 2011, the learned trial Court shall try give short dates and dispose of the case as early as possible. The petition is dismissed and stands disposed of accordingly.