GHAMO DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner is in judicial custody in FIR No. 21/2013, dated 24.2.2013 for the offence punishable under Section 364 of the Indian Penal Code, registered in Police Station, Gohar, Distt. Mandi, H.P. Her application for bail was dismissed by the learned Additional Sessions Judge on 2.5.2013 and now, the present application has been moved seeking regular bail by resorting to the provisions of Section 439 of the Code of Criminal Procedure.

(2.) REPORT filed. Considered.

(3.) THE petitioner was arrested on 26.3.2013 on the basis of suspicion. She was remanded to police custody and interrogated, but the police could not get any break through. Even, Param Dev has not been found alive or dead. His whereabouts are not known. The investigation is still in progress. The petitioner is now lodged in judicial custody.