RAJENDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This petition has been preferred, seeking regular bail under Sec. 439 of the Code of Criminal Procedure in case FIR No. 56 of 2019, dtd. 29/3/2019, registered under Ss. 302, 201, 109, 111 read with Sec. 34 of Indian Panel Code (in short 'IPC') in Police Station Joginder Nagar, District Mandi, Himachal Pradesh.

(2.) Status report stands filed. Record was also made available.

(3.) I have heard learned counsel for the petitioner as well as learned Additional Advocate General.