SANJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) STATUS report along with investigation record produced and perused.

(2.) HEARD . On the allegations that the petitioner (accused) with a view to protect the crops sown by him in his agricultural land had fenced the said land with barbed wires and had electrified those wires with electric current so that any attempt by wild animals to enter the land is foiled, however, unfortunately deceased Smt. Vidya Devi came in contact with the electrified barbed wires, which ultimately resulted in her death in the hospital, he (accused) has been booked by the police of Police Station, Jawalamukhi, District Kangra H.P. for the offence under Section 304 IPC vide FIR No. 45/14 dated 28.2.2014. He was arrested on 28.2.2014 and is presently lodged in judicial custody.

(3.) THE prayer for bail is opposed on the ground that the accused is a clever and influential person and in case he is released on bail, he may terrorize the witnesses.