LAKHWINDER SINGH Vs. STATE OF HP

JUDGEMENT

(1.) This is an application for post-arrest bail, under Sec. of the Code of Criminal Procedure, originating from FIR No.150 of 2022, under Ss. 302, 34 of the Indian Penal Code and Ss. 27, 54 and 59 of the Arms Act, registered with Police Station, Manpura, Solan, District Solan [H.P.].

(2.) In pursuance to FIR dtd. 27/10/2022, referred to above, the bail petitioner is in judicial custody, at Model Jail, Kanda, District Shimla, w.e.f. 28/10/2022.

(3.) By way of the instant application, the bail petitioner [Lakhwinder Singh @ Lucki, has approached this Court for interim bail on account of marriage of his sister [Nikita], which is scheduled on 24th and 25/2/2024, at their residence in VPO Bhud, Tehsil Baddi, District Solan [H.P.]. In view of the marriage of his sister, the bail petitioner has prayed for grant of interim bail for the period of fifteen days, to enable him at attend the marriage of his sister and to make necessary arrangements.