RAHUL MALIK Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application has been maintained by the petitioner under Section 439 of the Code of Criminal Procedure seeking his release in case FIR No. 68 of2016, dated 27.06.2016, under Section 302, 307, 147, 148, 149 IPC and Section 25 of the Arms Act, registered at Police Station Dharampur, District Solan, H.P.

(2.) In the instant case, the present petitioner has been taken in custody by the police and as per the prosecution story, which formed basis for the custody of the petitioner, can tersely be encapsulated as under:

(3.) I have heard the learned Senior Counsel for the petitioner, learned Additional Advocate General for the State, learned Senior Counsel for the complainant and gone through the record, including the police report, carefully.