ARUN Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No. 157 of 2011 dated 11.7.2011 registered at Police Station, Sadar, District Bilaspur, under Sections 326, 307, 504, 506, 34 IPC.

(2.) IT has been stated in the application that the petitioner is in custody since 15.9.2011. The bail application of the petitioner was rejected by the Additional Sessions Judge, Bilaspur on 19.11.2011 and, therefore, the petitioner has filed the bail application.

(3.) THE persons standing outside the shop in the meantime came to the shop and asked the petitioner to come out side the shop. The petitioner fearing damage and loss to the shop, came out of the shop, he was taken to the other side of the road. One person caught hold the petitioner from collar with both hands, the petitioner pushed that person and ran away from the spot. The person who was holding the petitioner also left the place on his motorcycle and threatened the petitioner with dire consequences. Thereafter, FIR was lodged against the petitioner at Police Station, Sadar, Bilaspur.