YASH PAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has approached this Court for grant of the regular bail in case FIR No. 58/2014 registered at Police Station, Nalagarh, on 19.3.2014, under sections 306 and 498-A of Indian Penal Code.

(2.) In response to the notice issued by this Court, the respondent has produced the records of investigation and has also filed the status report.

(3.) I have heard the learned counsel for the parties and have gone through the record of the case.