SANJAY KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an application, under Section 438 Cr.P.C. for releasing the petitioner on bail in FIR No. 147/2011 dated 25.10.2011 registered at Police Station, Karsog, Distt. Mandi, H.P., under sections 147, 149, 323, 326, 506 IPC.

(2.) IT has been stated that petitioner is innocent, he has committed no offence. The petitioner was on duty at Shimla when the complaint was lodged against him. The case has been got registered by the complainant as a counterblast to the case which has been got registered by the father of the petitioner at Karsog.

(3.) THE status report has been filed and bail application has been opposed. It has been stated that there are six accused in the case. It has been stated that case has been registered at the instance of Rasid, who came to police station on 25.10.2011 alongwith Lalit Kumar. The complainant has stated that he had been working for the last three years in automobile workshop as mechanic. On 25.10.2011, he was working in the workshop, at about 11.00 a.m., Hans Raj came in the workshop without job card and asked the complainant to attend his vehicle on priority. The complainant had shown his inability for want of gas. On this Hans Raj gave him beatings and left the place. Thereafter Sunil s/o Hans Raj came in the workshop and gave beatings to Lalit Kumar and left the place. After some time, Sanjay, Pawan, Peeyush, Anuj, Sunny etc. again came there and threatened the complainant etc. to come out of the shop, they would kill them. On this case has been registered.