RAS PAL SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has approached this Court for grant of regular bail under Section 439 Cr.P.C. in criminal case registered vide FIR No. 450 of 2014 at Police Station Paonta Sahib on 21.12.2014 under Section 306 read with Section 34 of the Indian Penal Code.

(2.) RECORDS of the investigation produced and status report filed.

(3.) THE learned Additional Advocate General has opposed the bail application by alleging that the petitioner is an accused in a serious offence and bail ought not to be granted in such circumstances.