Surya Kant vs State Of H.P
2021 Latest Caselaw 968 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MP(M) No.162 of 2021 Reserved on: 28th January, 2021.

.

Date of Decision: 04th February, 2021.

    Surya Kant                                                       ...Petitioner.

                                 Versus





    State of H.P.                                                       ...Respondent.

    Coram:

The Hon'ble Mr. Justice Anoop Chitkara, Vacation Judge.

Whether approved for reporting?1 NO For the petitioner : Mr. B.C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate.

For the respondent :

r Mr. Sudhir Bhatnagar, Addl. A.G. with Mrs. Seema Sharma, Mr. Narinder Thakur, Dy. A.G. and Mr.

Manoj Bagga, Asstt. A.G.

THROUGH VIDEO CONFERENCE

FIR No. Dated Police Station Sections 89/20 11.11.2020 Sadar (Nahan), District Sirmaur, H.P. 302 IPC.

Anoop Chitkara, Vacation Judge.

The petitioner, who is in judicial custody in the aforementioned FIR, for

burning his wife by pouring Petrol on her, which led to her death, has come up before

this Court under Section 439 of CrPC, seeking bail.

2. Status report reveals that the victim was taken to PGI Chandigarh for

treatment, where her statement under Section 164 Cr.P.C., was recorded by Judicial

Magistrate 1st Class, Chandigarh. Learned Deputy Advocate General submits that in

the said statement, she has implicated the accused for the said offence. The

investigation is still going on and the report under Section 173 Cr.P.C., has not yet

filed as the report from the FSL is still awaited. Therefore, the petitioner is not

Whether reporters of Local Papers may be allowed to see the judgment?

entitled to bail, at this stage, and this petition is dismissed accordingly, with liberty to

file afresh at a subsequent stage, if need so arises.

.

(Anoop Chitkara),

Vacation Judge.

February 04, 2021 (ps).

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