RAJAT RANA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since all the petitions arise out of same FIR, same wee taken up together for hearing and are being disposed of vide this common judgment.

(2.) Bail petitioners, namely Rajat Rana, Parkash Chand and Aman, who are behind the bars since 6/8/2021, have approached this Court in the instant proceedings filed under Sec. 439 Cr.PC, for grant of regular bail in FIR No. 284/2021, dtd. 28/7/2021, under Ss. 307, 323, 324, 147, 148, 149 and 506 of IPC and 52, 54, 59 of Arms Act, registered at Police Station Sadar, District Una, H.P.

(3.) Respondent-State has filed status report, in terms of order dtd. 20/9/2021 and SI Jagbir Singh, P.S. Sadar, District Una, H.P., has also come present with record. Record perused and returned. Close scrutiny of status report/record, reveals that on 28/7/2021, police after having received information, reached Regional Hospital, Una and found that two persons namely, Vikas Saini and Sumit Dogra had been given severe beatings, as a consequence of which, they were under treatment at the hospital, referred hereinabove. Complainant, namely Satnam, got his statement recorded under Sec. 154 Cr.P.C, alleging therein that he works as a mechanic in HRTC Una and Lakhvinder Singh is his friend. He disclosed to the police that on 27/7/2021, Lakhvinder Singh had posted one photograph of his workout at Diamond Gym, Una on the instagram. In the aforesaid photo, persons namely, Lakhvinder, Rakesh Kumar, Shubham Patiyal and Sumit Dogra, were also present. Prakash Mankotia, resident of Panjavar Tehsil and District Una, responded to aforesaid post by sending one Immoji of laughter. He alleged that thereafter he along with persons Rakesh Kumar, Lakhvinder and Vikas Saini, went to the shop of Honey, and asked the reasons for ridiculing them. Honey advised Prakash not to indulge in such activity, on phone, but thereafter on 27/7/2021, Prakash had extended threats to Vikas that he would shot him dead.