DAVINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ASI Chaman Lal Negi of Police Station, Rampur (Police Post Nankhari), District Shimla, Himachal Pradesh, is present along with Record. Record perused and returned.

(2.) In relation to FIR No.222/2016, dated 20.11.2016, registered at Police Station, Rampur Bushehr, District Shimla Himachal Pradesh, under the provisions of Section 302 read with Section 34 of the Indian Penal Code, petitioner Davinder Kumar was arrested on 21.11.2016. He is in judicial custody since then. He seeks bail in relation to the said FIR.

(3.) In short, alleged case of the prosecution is that on 18.11.2016, deceased Parvesh Kumar, along with his friend Sohan Lal took lift in the vehicle owned by the petitioner, in which co-accused Ravi Kumar Sharma, Mukesh, Rohit and Neeraj were travelling. During the course of their travel, petitioner and his co-accused gave beatings to deceased Pravesh and thereafter dumped his body. The incident came to be witnesses by Sohan Lal who reported the matter to the parents of the deceased. For two days, deceased was searched and eventually on 20.11.2016 with the recovery of dead body of the deceased from a place known as "Safed Dhank", Rampur, matter came to be reported to the police.