RAM KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) ASI ­ Ram Lal, Investigating Officer, Police Station Sadar, Distt. Bilaspur, H.P. is present in Court. Status report filed.

(2.) IN relation with F.I.R. No. 199 of 2012, dated 2.9.2012, registered at Police Station Sadar, Distt. Bilapur, H.P. under Sections 341, 302 read with Section 34 of the Indian Penal Code, present petitioner Sh. Ram Kumar stands arrested by the police. Petitioner first filed an application for bail under the provisions of Section 439 Cr. P.C. before the learned Addl. Sessions Judge, Ghumarwin, Distt. Bilaspur, H.P., which stands rejected in terms of order dated 5.3.2013. Petitioner has now filed the instant application seeking bail.

(3.) HAVING heard the learned counsel for the parties as also perused the record, I am of the considered view that no interference is warranted in the present case.