PREET KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely Preet Kumar, who is in custody for the last nine months, has approached this Court for grant of regular bail under Section 439 of the Code of Criminal Procedure, in case FIR No, 71 of 2017, dated 01.04.2017, under Sections 302 and 120-B of the Indian Penal Code, registered at Police Station, Sarkaghat, District, Mandi, Himachal Pradesh.

(2.) Asi Anjan Pal, Police Station, Sarkaghat, has come present in Court alongwith the record of the case. Mr. P.M.Negi, learned Additional Advocate General, has also placed on record status report prepared on the basis of the investigation carried out by the investigating agency. Record perused and returned.

(3.) Perusal of the record/status report suggest that FIR, detailed hereinabove, came to be lodged at the behest of Shri Prithvi Raj i.e. father of deceased Pankaj Kumar, who in his statement recorded under Section 154 Code of Criminal Procedure, alleged that his son namely Pankaj Kumar has been murdered by Preet Kumar son of Sh. Nand Lal and Sanjay Kumar, son of Sh. Achhar Singh, who at the time of alleged incident were present with deceased Pankaj Kumar.