Guddu vs State Of Himachal Pradesh
2025 Latest Caselaw 4010 HP

Himachal Pradesh High Court

Guddu vs State Of Himachal Pradesh on 3 February, 2025

Neutral Citation No. ( 2025:HHC:3021 )

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Cr. MP (M) No. 169 of 2025 Date of Decision: 03.02.2025.

           Guddu                                                                       ...Petitioner
                                                  Versus
           State of Himachal Pradesh                                                  ...Respondent


           Coram

Hon'ble Mr Justice Rakesh Kainthla, Vacation Judge. Whether approved for reporting?1 No

For the Petitioner : Mr. Chandresh Pal, Advocate, vice Mr. Narendra Guleria, Advocate.

For the Respondent/State : Mr. Sumit Sharma, Deputy Advocate General, with ASI Vinod Kumar, IO, Police Station Dharampur, District Mandi, HP.

Rakesh Kainthla, Vacation Judge (Oral):

Status report stands filed which is taken on record.

2. The present application has been filed for seeking

interim bail to attend the marriage of Vijay Kumar, who is the

nephew of the petitioner. A copy of the invitation card of the

marriage of Vijay Kumar has also been annexed with the

application, which shows that the marriage is to be solemnized

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

Neutral Citation No. ( 2025:HHC:3021 )

w.e.f. 06.02.2025 till 08.02.2025. Learned Trial Court had

dismissed the application for interim bail on the ground that the

petitioner had committed the murder of the one of the family

members of the groom. This fact is not found to be correct

during the investigation.

3. Since the petitioner is the maternal uncle of the bride

and his presence is required as per the Hindu Rites and Customs,

therefore, the application is allowed and the police is directed to

take the petitioner/accused in proper custody to Village Chalhog,

Post Office Bhaderwar, Tehsil Sarkaghat, District Mandi, H.P. on

05.02.2025 and thereafter, he be brought back on 10.02.2025 to

the Jail under proper escort. The petitioner shall bear all the

expenses of transportation and also to provide food and suitable

stay to the police officials accompanying him.

4. A copy of this order be sent to Superintendent, Sub-

Jail, Mandi, District Mandi, H.P. through FASTER, to ensure the

necessary compliance.

5. Petition stands disposed of.

(Rakesh Kainthla) Vacation Judge 3rd February, 2025 (Nikita)