OM PRAKASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Seeking regular bail from judicial custody on the allegations of slitting the throat of his ten years old niece, who refused to divulge the whereabouts of her Massi (mother's sister), the estranged wife of the petitioner, a soldier in the Indian Army, petitioner has come up before this Court under Section 439 of the Code of Criminal Procedure.

(2.) The status report stands filed. I had gone through the police file on 15.11.2019 to the extent it was necessary for deciding the present petition and on the same day after going through the same, it was returned to the learned Additional Advocate General.

(3.) I have heard Mr. H.S. Rangra, learned Counsel, for the petitioner and Mr. Ashwani K. Sharma & Mr. Nand Lal Thakur, learned Additional Advocates General for the respondent-State.