YUVRAJ SINGH JADEJA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for grant of bail in case FIR No. 93 of 2022, dtd. 13/8/2022, under Ss. 302, 120-B and 201 of IPC, registered at Police Station, Keylong, District Lahaul Spiti, H.P.

(2.) Petitioner was arrested on 3/9/2022. He remained in police custody till 14/9/2022 in the first instance and thereafter from 16/9/2022 to 19/9/2022. Petitioner is in judicial custody since 19/9/2022.

(3.) Brief facts necessary for adjudication of the petition are that the petitioner was married to Ms. Nidhiba (now deceased) on 5/2/2022 in Ahmedabad. Petitioner and his wife (deceased Ms. Nidhiba) undertook a pleasure trip to Leh-Ladakh in the month of July, 2022 through a Travel Agency named "Zoyo Trip Holidays" (a unit of Manali-Leh Adventure). On return journey, they halted at a place named "Jispa" in Lahaul-Spiti District, Himachal Pradesh. The travel agent had booked their stay in Himalayan Spirit Camp, Jispa, which had "tented" accommodation. Petitioner and deceased stayed in a tent, which was pitched near to the 'Bhaga River'. During midnight, the body of Ms. Nidhiba was found, half floating in 'Bhaga River' with her left leg struck in the crate wire used at the spot to hold the river bank. Ms. Nidhiba when retrieved from the spot was found dead.