LAWS(HPH)-2016-12-168

KARTAR SINGH Vs. STATE OF HIMACHAL PRADESH

Decided On December 09, 2016
KARTAR SINGH Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) The petitioner has sought regular bail in case FIR No. 56 of 2015, dated 20.6.2015, registered with the Police Station, Padhar, District Mandi, under Sections 302, 323, 325, 452, 436, 427, 147, 148, 149, 109, 115, 117 and 120-B of the IPC.

(2.) The respondent has produced the record of the investigation and have also filed the status report and also produced before me the statements of those witnesses which have till date been recorded before the Court.

(3.) It would appear from the complaint that the allegations initially leveled against the petitioner were not those which attracted the applicability of Section 302 as would be evident from the complaint, the relevant portion whereof reads: