JOGINDER RAJPUT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is accused in case FIR No. 49 of 2022, dtd. 21/7/2022, registered under Ss. 302, 201 and 120-B IPC, at Police Station, Jhandutta, District Bilaspur, H.P.

(2.) Brief facts necessary for adjudication of the petition are that a boy named Ankit Kumar alias Anku aged about 19 years, resident of Village Samoh, Tehsil Jhandutta, District Bilaspur, H.P. was student of Polytechnic Institute at Village Kalol, District Bilaspur. On 13/7/2022 Ankit Kumar alias Anku left his native village to join his College by personal vehicle bearing registration No. HP-69A-1984 (Alto K-10). The vehicle belonged to his maternal grandmother. In the evening of 14/7/2022, Ankit Kumar alias Anku left for his native village from village Kalol. At about 8.30 p.m., he telephonically informed his mother that he had reached village Baroha and would reach home within 10-15 minutes. Ankit Kumar alias Anku, however, did not reach home that night. Next morning at about 8.30 a.m. father of Ankit Kumar alias Anku noticed the vehicle No. HP-69A-1984 parked behind the house of Jodh Singh. Thereafter, search was launched for Ankit Kumar alias Anku, but he could not be found anywhere. On 19/7/2022, father of Ankit Kumar alias Anku lodged missing report at Police Station, Jhandutta.

(3.) On 21/7/2022, Vice President, Gram Panchayat, Samoh telephonically informed the police that a part of dismembered body was lying in a grass land in village Samoh. Police reached the spot. Sh. Ramesh Kumar, father of Ankit Kumar alias Anku got recorded his statement under Sec. 154 Cr.P.C. The dismembered part of the body was identified by Sh. Ramesh Kumar to be that of his son. Accordingly, the above noted case was registered.