VAKAR CHAUDHARY Vs. STATE OF H P

JUDGEMENT

(1.) The petitioner alongwith other co-accused were arrested in a case of double murder and dacoity, registered in terms of FIR No.267 of 2009 dated 29.10.2009 in the Police Station Sadar, Solan. Petitioner was declined bail. Even he had approached this Court earlier and filed Cr.M.P.(M) No.545 of 2012, which was dismissed as withdraw on 27.6.2012.

(2.) The petitioner is an under trial prisoner. The charges in this case stand framed. The evidence is going on.

(3.) Precisely, the facts are that complainant Priya Mahant (Kinner) was residing near Degree College in "Kinner Niwas", Solan with her Guru Rattni @ Rajia and Desh Raj Mahant (both deceased). During that time, one Shilpa who had come from Delhi and Manish Dholakwala and Desh Raj Mahant were also residing with them.