RAVINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This is successive bail application of the petitioner with a prayer to release him on bail in case FIR No.20 of 2021, dtd. 6/2/2021, registered under Ss. 302, 307 and 342 of IPC at Police Station, Gagret, District Una, H.P.

(2.) The petitioner is facing charges under Ss. 302 and 307 of IPC. It is alleged against him that he caused the death of his two year old daughter by inflicting injuries on her person and also attempted to commit murder of his wife. The matrimonial discord and unpleasant relations between petitioner and his wife are alleged to be the cause of dispute. The incident had taken place on 6/2/2021 in the bed room of the petitioner.

(3.) Learned counsel for the petitioner has submitted that the implication of petitioner is false. The petitioner had no intent to cause the death of his daughter. There was an altercation and fight between the petitioner and his wife in which the petitioner had also received injuries and the child became unintentional victim. It has also been submitted that the trial of the case has been unduly delayed and the right of petitioner of speedy trial has been violated.