NARINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report filed, which is ordered to be taken on record.

(2.) Learned counsel for the petitioner submitted that grand'mother of the petitioner has expired on 19/3/2023 and her rituals after death ( Kriya and Akhand Paath) are scheduled for 1/4/2023 and 3/4/2023. Learned counsel submitted that in these circumstances, it will be in the interest of justice in case the petitioner is ordered to be released on bail for a limited period so that he can attend the rituals after death ( Kriya and Akhand Paath) of his grand'mother.

(3.) Learned Additional Advocate General has submitted that taking into consideration the fact that the petitioner has been booked for the commission of heinous offences, if released on bail, there are chances that he may jump the bail and thus may evade the trial.