SUSHIL KUMAR SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS judgment shall dispose of Cr.M.P. (M) No. 964 of 2011,Cr.M.P.(M) No. 965 of 2011,Cr.M.P. (M) No. 966 of 2011 and Cr.M.P.(M) No. 967 of 2011,all filed under Section 438 Cr.P.C. in case FIR No. 236/2011, dated 17.11.2011,registered at Police Station Theog, DistrictShimla,under Sections 323, 325, 341, 506 read with Section 34 IPC.

(2.) IT has been stated in the petitions thatthe petitioners have been falsely implicated in thecase. The petitioners are innocent. On account ofregistration of the aforesaid case, all thepetitioners are apprehending their arrest. Thepetitioners are ready to join investigation, norecovery is to be made from the petitioners. Thepetitioners are ready to furnish the bail bonds inaccordance with the directions of this Court. Thecase has been registered in order to harass thepetitioners. The prayer has been made for releasingthe petitioners on bail under Section 438 Cr.P.C.

(3.) THE injured was taken to the hospital,where the doctor stated that the injured was not ina position to make the statement and, therefore,statement of Pritam Chand was recorded under Section 154 Cr.P.C. The injured was referred to IGMC Shimlafor treatment. The accused after the occurrenceabsconded. They joined the investigation on 25.11.2011. The vehicle used during the commissionof the offence has been taken into possession.