RAJINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) IN relation to FIR No.266 of 2011, dated 10.11.2011, registered at Police Station, West (Shimla), under the provisions of Sections 302, 201, 364, 120-B, 34 of the Indian Penal Code, petitioner stands arrested and is in custody since 12.11.2011. Challan has been presented in the Court. Charges are to be framed on 29.5.2013.

(2.) NO doubt the offence is grave but, in my considered view, petitioner has made out a case for grant of bail, but for a limited period.

(3.) INSTANT application for regular bail was filed on 18.4.2013 and notice was issued on 22.4.2013. On 1.5.2013, medical record of the petitioner, including opinion of the Jail Doctor, was directed to be produced before this Court.