ARUN KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ASI Shri Narender Singh, Police Station, Lambagaon, District Kangra, Himachal Pradesh, is present along with the record. Record perused and returned. Status report taken on record.

(2.) In this petition, filed under the provisions of Sec. 439 of the Code of Criminal Procedure, petitioner Arun Kumar (hereinafter referred to as the accused) is seeking regular bail, in connection with FIR No. 100 of 2013, registered under the provisions of Sections 498-A and 306 of the Indian Penal Code, at Police Station, Lambagaon, District Kangra, Himachal Pradesh.

(3.) Learned counsel for the accused submits that accused is 22 years of age; belongs to a middle class family; prosecution witnesses are relatives of the deceased and as such accused is not in a position to influence them; challan stands filed in the Court; accused is not in a position to tamper with the record; also, there is no apprehension that either the witnesses would be threatened or intimidated during trial.