RAM PAL Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 of Code of Criminal Procedure (in short 'Cr.PC'), seeking regular bail in case FIR No.201 of 2018, dtd. 15/9/2018, registered in Police Station Barmana, District Bilaspur, H.P., under Ss. 302 and 201 read with Sec. 34 of the Indian Penal Code (hereinafter referred to as 'IPC' in short).

(2.) Status report stands filed. Record was also made available.

(3.) As per status report, on 15/9/2018, on the basis of statement of complainant Ram Pal, recorded under Sec. 154 Cr.P.C., FIR was registered. It was stated by the complainant that his wife Sunita Devi is Pradhan of Gram Panchayat Kotla and at about 7.15 a.m., he received a call on his mobile phone from Desh 1 Whether reporters of the local papers may be allowed to see the judgment? Raj, who is running his Kiosk of Tea on National Highway at Brahmpukhar near B.O. office, informing that a person, covered with shawl, is lying in the courtyard of B.O. office whose legs and arms are visible. After receiving this information, complainant, at 7.30 a.m. informed Police Chowki Namhol and started towards the spot. On reaching the spot, he found that police officials from Namhol Chowki and other persons had already reached there. In his presence on removing shawl, a naked person lying on back was found there. He was dead. There were blood stained injuries, bruises and dragging signs on the body. He was identified by other persons as Daulat Ram son of Nurata Ram, resident of Kathla, P.O. Jainagar, Tehsil Arki, District Solan, H.P. It was appearing that during night someone had beaten and murdered the deceased and, thereafter, laid dead body in the courtyard of B.O. office, covering it with shawl.