ISWAR CHAND DASH Vs. FIRST ADDITIONAL DISTRICT

JUDGEMENT

(1.) In this writ petition, the petitioner, who is a member of this Bar and appears in person, has made the following prayer :-

(2.) As stated in the writ petition, the grounds on which the petitioner challenges the order granting bail to the Opp. parties 4 to 7 are :

(3.) As per the prosecution case, as disclosed in the F.I.R., in the fateful night, two unknown persons came in a motor cycle to the residential house of the petitioner-informant while he was taking rest after dinner and abused him in filthy language. The petitioner-informant came down from his up-stairs of the residential house and found that the culprits have already left the place in their motorcycle. Then the petitioner-Informant and his son followed the culprits to one end of the village and challenged them as to why they abused him in filthy language. Soonafter four other unknown culprits joined with the earlier two and started assaulting the petitioner informant and his son by means of sharp cutting weapons resulting in injuries on their body including eyes. Basing on the above F.I.R., a case was registered under Section 307/326/324/294/34 IPC at Bidanasi Police Station and investigation commenced. In course of investigation, the police arrested the private Opp. parties and took them to custody.