Ramesh vs State Of H.P
2021 Latest Caselaw 993 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MP(M) No. 202 of 2021 Reserved on: 29.01.2021.

.

Date of Decision: Feb 4, 2021.

    Ramesh                                                    ...Petitioner.





                             Versus

    State of H.P.                                           ...Respondent.





    Coram:

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

Whether approved for reporting?1NO _____________________________________________________________

For the petitioner: Mr. Mukul Sood, Advocate.

For the respondent: Mr. Sudhir Bhatnagar, Additional Advocate General with Ms. Seema Sharma, Mr. Narender Singh Thakur

and Kamal Kant, Deputy Advocates General and Mr. Manoj Bagga, Assistant Advocate.

THROUGH VIDEO CONFERENCE

Anoop Chitkara, Judge

The petitioner, who is in custody since 28.6.2020 in FIR

No.86, dated 28.06.2020, under Sections 452, 302, 323,504 and 506

read with Section 34 of Indian Penal Code, has come up before this

Court under Section 439 CrPC, seeking regular bail.

2. A, perusal of the petition reveals that the petitioner has

failed to make out a case for bail at this stage. The burden is on the

petitioner to show that why he is differently placed than the main

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

accused. Another burden on the petitioner is to prove that the

offence does not fall within the definition of murder, which he failed

.

to do so.

3. Given above, the petition is dismissed, at this stage.

Liberty reserved.

Anoop Chitkara, Vacation Judge.

February 4, 2020

(R.Atal)