SH.RAHUL MALIK Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Status report stands filed.

(2.) Learned counsel for the petitioner submits that the petitioner is student of law (LL.B.) in Delhi University and he has yet to complete 6th Semester of LL.B. and has also to appear in examinations of previous Semesters to be held from 12.12.2018 to 31.12.2018 as detailed in petition and therefore, regular bail has been sought in favour of the petitioner, enabling him to complete the LL.B. course. It is further submitted that for appearing in the examination of 6th Semester, he has to attend regular classes, otherwise he shall not be eligible for appearing in 6th Semester to complete his LLB course.

(3.) Mr. Karan Sharma, Advocate has put in appearance on behalf of complainant and opposed the grant of bail to the petitioner. He has submitted Whether the reporters of the local papers may be allowed to see the Judgment? Yes that petitioner is an accused of commission of offence under Section 302 IPC in broad day light and he has killed the husband of complainant and had tried to finish the complainant and her brother in law also and therefore, keeping in view the gravity of offence, he is not entitled for any relief, as prayed by him from this Court. He further submits that he is a threat to the society.