ANITA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application, under section 439 Cr.P.C., for releasing the petitioner on bail in FIR No. 125/11 dated 16.10.2011, registered at Police Station, Parwanoo, District Solan, under sections 302, 34, 120B IPC.

(2.) IT has been stated that as per prosecution case on 15.10.2011 at about 4.30 p.m., a telephonic information was received by the police that one unknown person was lying in the bushes in an unconscious condition. On receipt of said information, the police visited the spot and found the dead body of Inder Singh at a distance of 50 meters from the road. On 16.10.2011, Amit Thakur lodged a report with the police alleging therein that he had suspicion that someone had committed murder of his brother -in -law Inder Singh and has thrown the dead body at an isolated place. On this, the case was registered.

(3.) IT has been stated that except for alleged confessional statement of Pritam Singh there is no other evidence against the petitioner. The petitioner earlier filed bail application, which has been rejected by the learned Additional Sessions Judge, Solan on 16.11.2011.