VIKRANT GULERIA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner is an accused in case FIR No. 48 of 2022 dtd. 13/5/2022 under Ss. 302, 201, 297 and 34 of the Indian Penal Code, registered at Police Station, Dharampur, District Mandi, H.P.

(2.) The brief facts necessary for adjudication of the petition are that since 26/4/2022, a boy namely Dheeraj Thakur was missing and to that effect, a missing report was recorded by the police on 30/4/2022 at the instance of mother of said Dheeraj Thakur. It was reported in the missing report that the son of the informant was an addict and she had come to know that Parul Thakur was also habitual of using 'Chitta'. The police was also informed that on the night of 26/4/2022, Dhreeraj Thakur had stayed in the house of Parul Thakur.

(3.) Later, it was found that Dheeraj Thakur had died in the house of Parul Thakur on the intervening night of 26/27/4/2022, after consuming the drug 'Chitta'. The case was registered and investigation carried. As per investigation report, after death of Dheeraj Thakur during intervening night of 26/27/4/2022, Parul Thakur with the help and aid of the petitioner Vikrant Guleria disposed the body of Dheeraj Thakur in 'Vakkar Khad'.