- (1.) Leave granted.
(2.) The appellant is facing trial in a case registered in Police Station Dalhousie, District Chamba under sections 326, 147, 148, 149, 504, 506, 307 IPC and Section 25 of the Indian Arms Act, 1959.
(3.) It is evident that the appellant is a student and not a hardened criminal. It appears that the incident had taken place when he was on a pleasure trip to Dalhousie along with the co-accused. The police has already filed final report under Section 173(2) Cr.P.C., 1973 It is evident from this report that the incident had sparked off at a spur of the moment. The co-accused has already been enlarged on bail. The appellant is in judicial custody since his arrest on 27.6.2017.;