SHASHI MEHTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITONER Shashi Mehta (hereinafter referred to as the accused) stands arrested, in connection with FIR No.202 of 2013, dated 7.12.2013, registered at Police Station, Dhalli, District Shimla, Himachal Pradesh, under the provisions of Sections 324 and 307 of the Indian Penal Code.

(2.) INITIALLY , FIR was registered under the provisions of Section 324 of the Indian Penal Code and vide order dated 10.12.2013 passed in CRMP(M) No.11851 of 2013, this Court granted interim bail to the accused, under the provisions of Section 438 of the Code of Criminal Procedure. When the accused was arrested for having committed offence, punishable under the provisions of Section 307 of the Indian Penal Code, the said petition (CRMP(M) No.11851 of 2013) was dismissed as having become infructuous, vide order dated 17.12.2013.

(3.) RECORD produced by ASI Shri Prem Lal, Police Station, Dhalli, District Shimla, Himachal Pradesh and the status report perused.