SUDHIR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) S .I. Pratap Singh, Police Station, Nurpur, District Kangra, H.P. is present alongwith record. Record perused and returned. Status report filed and taken on record.

(2.) IN this application filed under Section 439 of the Criminal Procedure Code, 1973, petitioner Sudhir Singh, who stands arrested on 10.8.2013, is seeking regular bail in relation to F.I.R. No.236/13, dated 5.8.2013, registered at Police Station, Nurpur, District Kangra, H.P., under the provisions of Sections 366, 365, 120B of the Indian Penal Code.

(3.) HAVING heard learned counsel for the parties as also perused the record, I am of the considered view that petitioner has made out a case for grant of regular bail.