MUKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Asi Hoshiar Singh, I/O Police Station, Rampur, District Shimla, Himachal Pradesh, is present alongwith record. Record perused and returned.

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

(3.) In short, alleged case of the prosecution is that on 18.11.2016, deceased Pravesh Kumar, alongwith his friend Sohan Lal took lift in the vehicle owned by accused Devinder Kumar in which Mukesh Kumar (present accused), Ravi Kumar Sharma, Mukesh, Rohit and Neeraj were travelling. During the course of their travel, all the accused persons gave beatings to deceased Pravesh and thereafter dumped his body. The incident came to be witnessed 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 place known as "SAFED DHANK", Rampur , matter came to be reported to the police.