BHUPINDER SINGH 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. 299 of 2011 dated 2.12.2011 registered at Police Station, Haroli, District Una, under Sections 307, 326, 341, 147, 148, 149, 506, 324 and 323 IPC.

(2.) IT has been stated that complainant Pawan Kumar alongwith five others gave merciless beatings to the father of the petitioner on 24.11.2011. The father of the petitioner remained admitted in the hospital from 24.11.2011 to 3.12.2011 and suffered two fractures on his person besides other multiple injuries. A case at the instance of the father of the petitioner against the complainant alongwith others vide FIR No. 294 of 2011 dated 25.11.2011 was registered at Police Station, Haroli under Sections 341, 147, 148, 149, 323, 506 and 325 IPC.

(3.) IT has been stated that Pawan Kumar has lodged the case in retaliation to FIR No. 294 of 2011 registered against him for giving beatings to the father of the petitioner on 25.11.2011, who remained admitted in the hospital till 3.12.2011.