MILA RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has approached this Court for grant of bail in case FIR No. 83 of 2014 dated 21.5.2014 registered at Police Station, West, Shimla under Sections 302, 452 and 120 -B I.P.C.

(2.) THE respondent -State have filed the status report and have also produced the record of the investigation.

(3.) AT this stage, this Court would not like to express any opinion on the merits of the case, lest it prejudices the case of the parties in future, but suffice it to observe that the petitioner even as per the prosecution has not been instrumental in gunning down the deceased. No doubt, in case the charge of 120 -B of the Code is unfortunately proved, the petitioner would be liable to be punished in the same manner as if he had abetted such offence, but that is a matter which is to be proved in a full fledge trial.