CHOBE RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition for seeking regular bail. It has been asserted that the petitioner was arrested by the police of Police Station Sadar, Kullu in FIR No. 346 of 2019, dtd. 30/11/2019 for the commission of offences punishable under Ss. 302, 307, 341, 323, and 506 of IPC.

(2.) The petition is opposed by filing a status report asserting that the informant, his younger brother Geep Chand and accused Sunil Kumar had gathered in the temple along with other persons. Sunil administered liquor to Geep Chand and thereafter gave him beatings. The victim revealed these facts to the informant. The information was given to the police. The police conducted the investigation and arrested the petitioner. The petitioner got the weapon of offence recovered. The victim subsequently succumbed to his injuries. As per the postmortem report, the cause of death was craniocerebral damage impact consequent upon blunt trauma/surface impact over the head. Out of 17 witnesses, 14 witnesses have been examined and the matter is now listed for the examination of remaining witnesses on 23/1/2024.

(3.) I have heard Mr. Vijay Kumar Arora, learned counsel for the petitioner and Mr. R.P. Singh, learned Deputy Advocate General for the respondent/State.