RAMANDEEP SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report has been filed, which is perused and ordered to be taken on record.

(2.) By way of this petition filed under Sec. 439 of the Code of Criminal Procedure, the petitioner has prayed for grant of bail in FIR No. 168 of 2020, dtd. 2/10/2020, registered under Ss. 302, 342, 364, 201 read with Sec. 34 of the Indian Penal Code, at Police Station Indora, District Kangra, H.P.

(3.) Learned Counsel for the petitioner has informed the Court that other co-accused already stand released on bail by the Court of learned Additional District Judge, Kangra, District Kangra, H.P. Learned Counsel further submitted that the FIR was registered on 2/10/2020 and the petitioner is in custody since the lodging of the FIR. He further informed the Court that the trial is at the stage of recording the statements of the prosecution witnesses and the same is likely to take some more time. Accordingly, she submits that taking into consideration the fact that the main assailants already stand released on bail by the Court of learned Additional District Judge, Kangra, District Kangra, H.P. and that the petitioner is in custody for more than three years, it would be in the interest of justice, in case, this petition is allowed and the petitioner is ordered to be released on bail.