SURINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has prayed for grant of bail under Sec. 439 Cr.P.C. in case FIR No. 110 of 2021, dtd. 22/12/2021, registered under Ss. 302, 365, 201 read with Sec. 34 of IPC and Ss. 25 and 27 of the Indian Arms Act, at Police Station Bangana, District Una, H.P.

(2.) The charge against petitioner is that during the intervening night of 16/17/12/2021 he committed murder of one Sunil Kumar by means of a gunshot.

(3.) The petitioner has prayed for grant of bail on the grounds that a substantial number of prosecution witnesses have already been examined and none of them have supported the prosecution case. The trial of the case has been delayed. The petitioner is in custody since 22/12/2021. No enmity or motive has been proved against petitioner for commission of offence.