SARVINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER is seeking bail in F.I.R. No. 251 of 2012 dated 2.8.2012 registered under sections 306, 498-A and 34 of the Indian Penal Code in Police Station, Nurpur, District Kangra, H.P.

(2.) HEARD . Police has produced the record. The petitioner was married with late Smt. Sushma Devi on 9.12.2004. She committed suicide on 1.8.2012. Co- Whether reporters of the local papers may be allowed to see the judgment? accused have already been enlarged on bail. The challan has also been put up in the Court of Judicial Magistrate, Nurpur on 23.9.2012. The report from R.F.S.L., Dharamshala has also been obtained by the prosecution. Supplementary challan has also been filed.

(3.) ACCORDINGLY , the application is allowed and the petitioner is ordered to be released on bail on his furnishing personal bond in the sum of Rs. 25,000.00 with one surety of the like amount to the satisfaction of the trial court in F.I.R. No. 251/12 dated 2.8.2012 registered under sections 306, 498-A and 34 of the Indian Penal Code registered at police Station, Nurpur, District Kangra, H.P.