SANKALP GOEL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has approached this Court for grant of bail in case FIR No. 83 of 2014 dated 21.5.2014 registered at Police Station, West, Shimla under Sections 302, 452 and 120 -B IPC.

(2.) THE respondent -State have filed the status report and have also produced the record of the investigation.

(3.) LEARNED counsel for the petitioner has vehemently argued that one of the co -accused Mila Ram alias Meetu has already been released by this Court on 10.4.2015 and the role of the petitioner as attributed by the prosecution is not in any manner more grave or serious as compared to this co -accused. He would further contend that the petitioner cannot be said to be main accused only on the basis of the statements of the co -accused or in terms of the confessional statement alleged to have been made by the petitioner under Section 27 of the Indian Evidence Act.