PARAT SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The order will dispose of this petition for the grant of bail under Section 439 of the Code of Criminal Procedure.

(2.) It appears, petitioner was arrested on 20th May, 2004 in a case registered with Police Station, Paonta Sahib, District Sirmaour, for an offence punishable under Section 302 of the Indian Penal Code, in terms of FIR No. 193 of 2004 dated 20.5.2004.

(3.) Prosecution case.