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Narinder Singh vs State Of Himachal Pradesh

High Court Of Himachal Pradesh · Decided on 24 March 2023 · Citation: (2023) 03 SHI CK 0072

HON’BLE JUDGES
Ajay Mohan Goel, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 120B, 201, 212, 307, 323, 324, 326, 396, 412, 452
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous Petition (Main) No. 733 Of 2023
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Judgment

7 paragraphs · 357 words

Ajay Mohan Goel, J

1.

Status report filed, which is ordered to be taken on record.

By way of this petition, the petitioner has prayed for grant of interim bail, in FIR No.206 of 2018, dated 13.08.2018, registered under Sections 452, 396, 307, 323, 324, 326, 212, 412, 201 and 120B of the Indian Penal Code, at Police Station Nalagarh, District Solan, H.P.

2.

Learned counsel for the petitioner submitted that grand­mother of the petitioner has expired on 19.03.2023 and her rituals after death ( Kriya and Akhand Paath) are scheduled for 01.04.2023 and 03.04.2023. Learned counsel submitted that in these circumstances, it will be in the interest of justice in case the petitioner is ordered to be released on bail for a limited period so that he can attend the rituals after death ( Kriya and Akhand Paath) of his grand­mother.

3.

Learned Additional Advocate General has submitted that taking into consideration the fact that the petitioner has been booked for the commission of heinous offences, if released on bail, there are chances that he may jump the bail and thus may evade the trial.

4.

Having heard learned counsel for the petitioner as also learned Additional Advocate General, and taking into consideration the plea on which the petitioner has sought his release on bail for a limited period, this petition is disposed of with the direction that the petitioner is hereby ordered to be released on bail from 27.03.2023 upto 03.04.2023, so that he can attend the rituals after death (Kriya and Akhand Paath) of his late grand­mother. This will be subject to the petitioner furnishing bail bonds to the tune of Rs.50,000/­ with two sureties of the like amount to the satisfaction of the Superintendent of the Jail concerned. The petitioner shall have to surrender back before the Superintendent of the Jail concerned where he is presently lodged, by 5.00 p.m., on 03.04.2023.

There would be no need for a certified copy of this order and learned counsel for the parties can download this order alongwith case status from the official web page of this Court and attest it to be a true copy.