RAJESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner Rajesh Kumar, who is behind the bars since 2016, has approached this Court in the instant petition filed under Sec. 439 of Cr.P.C. for grant of regular bail in case bearing FIR No. 54 of 2016, dtd. 4/7/2016, under Ss. 302, 120-B and Sec. 34 of IPC, registered at Police Station Kala Amb, District Sirmour, H.P.

(2.) Respondent-State has filed status report and HC Hemant Chauhanm P.S. Kala Amb, District Sirmour, has come present with record.

(3.) Having taken note of the fact that the petitioner is accused of having committed heinous crime punishable under Sec. 302 of IPC coupled with the fact that only three prosecution witnesses remain to be examined, there appears to be no justification for this Court to consider the prayer made on behalf of the petitioner for grant of bail, at this stage.