GURVINDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) APPLICANT , alongwith two other persons, has been booked for offences under Sections 302, 376, 392 IPC and Section 25 of the Arms Act.

(3.) DEAD body was spotted on 22nd August, 2006. Police was informed telephonically by the Pradhan of the Panchayat, within the area of which the dead body was spotted. Since deceased Rajesh did not return, his parents, who live in Sangrur town of Punjab State, started searching for him. They telephonically contacted the lady, as they came to know from a friend of deceased that he (deceased) was having illicit relations with her. The lady called them to her place on 22nd August, 2006. She was prepared to give all the details to them, but the parents of the deceased brought with them the Police from Barara, Sangrur and Ambala and started hurling abuses at her. She was taken to Police Station Barara. When she was at the Police Station, a telephonic call was received from Police Station Paonta Sahib, within the jurisdiction of which dead body had been found. The caller informed that a dead body had been spotted. The lady was then taken to Police Station Paonta Sahib. There she made a statement on 26th August, 2006 giving all the aforesaid details of the incident.