ASHOK KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ASI Vinod Kumar, Investigating Officer, Police Station Sarkaghat, Distt. Mandi, H.P., was present on the last date, when the matter was heard. He had filed status report and had also brought the police file. I have seen the status report as well as the police file to the extent it was necessary for the purpose of deciding the present petition and the same stands returned to the police official. Status report is also taken on record.

(2.) I have gone through the status reports and heard learned counsel for the parties. The present petition is under Section 439 Criminal Procedure Code seeking regular bail in connection with F.I.R. No. 282 of 2018, dated 14.11.2018, registered at Police Station Sarkaghat, Distt. Mandi, H.P. under Section 302 of the Indian Penal Code. In this case police report stands filed under Section 173 Cr.P.C.

(3.) The gist of the prosecution case necessary for the purpose of deciding this bail application is as follows: