PYARE LAL SON OF SH. SUNDER LAL, RESIDENT OF VILLAGE PATTA KURFAD, TEHSIL PACHHAD, DIUSTRICT SIRMOUR, H.P. AND RAM LAL SON OF SH. GANGA RAM RESIDENT OF VILLAGE BELAD, P.O. KABA-KALAN,A TEHSIL AND DISTRICT SOLAN, H.P. Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) XXXX.

(2.) THIS is an application, under section 438 Cr.P.C., for releasing the petitioners on bail in FIR No. 97/2011 dated 6.12.2011, registered at Police Station, Pachhad, District Sirmour, H.P, under sections 341, 323, 506, 34 IPC.

(3.) THE status report has been filed. It has been stated that Ganga Ram on 6.12.2011 submitted a complaint in the police station. It has been stated that on 5.12.2011 the complainant and Jia Ram had gone to attend the marriage of son of Jit Singh in village Khale -Ki -Kheel. At about 10.00 p.m. Deeyalu Ram and Madan Lal told that Ram Lal and Pyare Lal had made a plan to raise a dispute with the complainant and Jia Ram. The complainant and Jia Ram proceeded to their houses at about 10.45 p.m. Ram Lal and Pyare Lal followed them and gave beatings to the complainant and Jia Ram. Ram Lal kicked the complainant and threw him in the forest, thereafter both of them gave beatings to Jia Ram and took Jia Ram with them. After about two hours, Jia Ram alongwith family members while searching the complainant reached the spot, lifted the complainant and took him to police station. The complainant has suffered injuries on his nose, both legs and on other parts of the body alongwith abrasions. Jia Ram has sustained injuries on nose, eyes and abrasions on both arms and legs. On this, complaint was registered.