JYOTSNA REWAL DUA,J. - (1.)Petitioner seeks regular bail in FIR No.143/19, dated 14.11.2019, registered at Police Station Rohru, District Shimla, under Sections 306 and 201 of the Indian Penal Code (IPC).
(2.)I have heard Mr. Manoj Pathak, learned counsel for the bail petitioner and Mr. Adarsh Sharma, learned Additional Advocate General, on behalf of the respondent- State, through video conference and gone through the status report filed today by the respondent-State.
(3.)The gist of the prosecution case against the bail petitioner as it comes out from the status report is that on 14.11.2019, one Sh. Gulat Ram S/o Sh. Chet Ram, lodged a complaint in Police Station Rohru to the effect that:-
(i) His daughter, Smt. Geeta Kashyap W/o Navtesh Kashyap, had left her father's home at around 8:30 am on 12.11.2019 for attending her duties in Sanjeevani Hospital/Clinic.

(ii) She did not return home even by 6:30 pm, whereafter her father and brother enquired her whereabouts from her workplace. They were informed that Smt. Geeta Kashyap had left Sanjeevani Hospital/Clinic at around 5:00 pm on 12.11.2019 alongwith one of her colleague nurse. Enroute, she had expressed her intention to meet one Smt. Sheela and accordingly, midway, left the company of her colleague nurse. Calls made by the family members of Smt. Geeta Kashyap to Smt. Sheela did not yield any result.

(iii) At around 5:00 am on 13.11.2019, complainant came to know that his daughter had consumed poison and her dead body was lying at Civil Hospital Sunni.

(iv) The complainant further reported that the bail petitioner was with Smt. Geeta Kashyap at Civil Hospital Sunni and had tried to run away from the hospital. He suspected that it was the bail petitioner, who committed murder of his daughter as Smt. Geeta Kashyap had earlier lodged an FIR No.113/19 against the bail petitioner on 22.09.2019 under Sections 382 and 356 IPC, alleging threatenings at his end for doing away not only her life, but also the lives of her family members. Therefore, the complainant alleged that his daughter was given poison by the bail petitioner.

On the basis of above averments, instant FIR was registered against the bail petitioner. He was arrested on 14.11.2019 and is in custody ever since then.

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