Ajit Singh vs State Of H.P
2021 Latest Caselaw 998 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr.MP(M) No.2099 of 2020 Reserved on: 28th January, 2021.

.

Date of Decision: 04th February, 2021.

    Ajit Singh                                                                  ...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. Manoj Pathak, Advocate. For the respondent : Mr. Sudhir Bhatnagar, Addl.A.G. with Mrs. Seema r Sharma, Mr. Narinder Thakur, Dy. A.G. and Mr. Manoj Bagga, Asstt. A.G.

THROUGH VIDEO CONFERENCE

FIR No. Dated Police Station Sections

123/2020 05.08.2020 Theog, District Shimla 336, 304 IPC & 25-54-59 Arms Act.

Anoop Chitkara, Vacation Judge.

The petitioner, who is in judicial custody in the aforementioned FIR, has come

up before this Court under Section 439 of CrPC, seeking bail.

2. The complainant Pooja Kumari wrote a letter to this Court informing about her

witnessing the incident. In case the petitioner is released before her statement is

recorded in the Court, it may put her life in peril. Therefore, the petitioner is not

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).

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