KISHORE KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application for releasing the petitioner on bail under Section 438 Cr.P.C. in FIR No. 130/12 dated 27.6.2012, registered at Police Station, Nalagarh for offences punishable under Section 326 IPC.

(2.) IT has been stated that as per allegations made by the complainant, the petitioner had gone to the shop of complainant on 26.6.2012 at about 9.p.m. to purchase chicken. On account of dispute over the price an altercation took place, the petitioner over turned karai used for deep frying eatables and in such process complainant sustained burn injuries. Whether the reporters of the local papers may be allowed to see the Judgment?Yes

(3.) THE complainant had filed FIR earlier in point of time which was registered. The petitioner had filed his complainant on the next day which was not registered as an FIR. The petitioner had sustained injuries on his face and forehead which were stitched in the hospital. The petitioner went to the hospital. He was administered anesthesia and his injuries were stitched. In these circumstances, the petitioner could not file complaint immediately after the incident.