KEWAL SINGH, S/O SHRI ROSHAN LAL, R/O VPO SANGHNAI, TEHSIL AMB, DISTRICT UNA, H.P. Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS judgment shall dispose of Cr. MP (M) Nos. 1042, 1043, 1044, 1050, 1051 and 1052 of 2012, filed under section 438 Cr.P.C. by Kewal Singh, Saroj Kumari, Ram Pal, Som Nath and Kishori Lal, Nasib Singh and Darshan Kumar and Krishan Chand respectively for releasing them on bail in FIR No. 182 dated 31.10.2012 registered at Police Station, Amb, under sections 302, 147, 148, 149 and 341 IPC. In Cr. MP (M) Nos. 1042, 1043 and 1044 of 2012 notices were earlier issued and the police officer from the concerned police station alongwith record and status report is present in the court.

(2.) In the meantime, Cr. MP (M) Nos. 1050, 1051 and 1052 of 2012 were also filed, notices have been issued in the said petitions, which have been accepted by the learned Additional Advocate General. Cr. MP (M) Nos. 1050, 1051 and 1052 of 2012 are also taken up for disposal with Cr. MP (M) Nos. 1042, 1043 and 1044 of 2012 as the police file is also available in the court. The status report has been filed in Cr. MP(M) No. 1042 of 2012.

(3.) ON 31.10.2012, the petitioner was not in his in -laws house, there was some exchange of hot words between the family members of the brother -in -law of the petitioner and Kashmir Singh. In little fight, Kashmir Singh fell down, he was taken to hospital. It has been alleged that an FIR has been registered and as per knowledge of petitioner, case under sections 307, 326, 304A IPC has been registered at police station, Amb.