SUNIL KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER Sunil Kumar (hereinafter referred to as the accused) stands arrested, in connection with FIR No.332 of 2011, dated 12.11.2011, registered at Police Station, Rampur, District Shimla, Himachal Pradesh, under the provisions of Sections 302, 406, 411, 120B of the Indian Penal Code.

(2.) RECORD produced by ASI Shri Jagat Singh Negi, Police Station, Rampur, District Shimla, Himachal Pradesh and status report perused.

(3.) MR . Rajiv Rai, learned counsel for the petitioner, seeking parity, has referred to and relied upon the decision of Hon'ble the Supreme Court of India in Avtar Singh versus State of Punjab, (2010) 15 SCC 529. According to him since co -accused stands released on bail, petitioner also deserves same treatment.