KHURSHID ALI Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 of Cr.P.C., for enlarging him on bail in case FIR No. 158 of 2021, dtd. 9/11/2021, registered under Ss. 341, 323, 506, 34 of the Indian Penal Code (for short "IPC') and Sec. 3(i)(r)(s) of Schedule Case and Schedule Tribe (Prevention of Atrocities) Act 1989 in Police Station Majra, District Sirmaur, H.P.

(2.) In status report filed on previous date, it was stated that injury claimed by the complainant alleged to have been inflicted by the accused persons, was to be verified as to whether the same was old one or caused during the alleged incident.

(3.) Fresh status report has been filed today, wherein it has been stated that as per information of the doctor, injury is old fracture and all the injuries received by complainant in present case are simple in nature. Petitioners are joining investigation and nothing is required to be recovered from them.