SAMEER MOHAMMAD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No. 107 of 2012 dated 19.4.2012 registered at Police Station Sadar Hamirpur, District Hamirpur, under Sections 341, 323, 506 IPC.

(2.) IT has been stated that the petitioner has come to know the registration of the above case. The allegations against the petitioner are that he physically assaulted and beaten up the complainant by a danda on 19.4.2012 at about 5.00 p.m. at village Khala when he objected to grazing of buffaloes on the fields of the complainant. The Whether the reporters of the local papers may be allowed to see the Judgment?Yes petitioner criminally intimidated and threatened the complainant to do away with his life.

(3.) THE status report has been filed. It has been stated that a complaint was submitted by Basir Mohammad on 19.4.2012 stating that on 19.4.2012 at about 5.00 p.m. the petitioner met him on the way, the complainant asked him why he had been grazing buffaloes openly in the fields. THE petitioner stopped the complainant on the way and gave danda blow on his head, which hit his left eye, blood oozed out from the injury. THE petitioner ran away from the spot but threatened the complainant that he would kill him. THE occurrence was seen by Aslam Khan, Sardar Muhammad and one woman, on this case was registered.