MUNISH KUMAR SON OF SH. MEHAR CHAND, RESIDENT OF VILLAGE AND PO MUMTA, TEHSIL AND DISTRICT KANGRA, H.P. Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS is an application, under section 439 Cr.P.C. for releasing the petitioner on bail in FIR 188 of 2012 dated 24.11.2012, registered at Police Station, Nagrota Bagwan, District Kangra, under sections 147, 148, 149, 354, 323, 504 IPC read with section 3 (1) (X) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) It has been stated that Des Raj, a neighbor of the petitioner, has filed the complaint and thereupon the case has been registered by the police. The petitioner has been falsely implicated in the case. The complainant is inimical towards the petitioner. The complainant had earlier also filed complaint against the petitioner. The petitioner is ready and willing to join the investigation and furnish bail bonds as per the directions of the court. The submission has been made for releasing the petitioner on bail.

(3.) THE complainant Lalman and son of the complainant tried to save Hinchala Devi, they were also given beatings. Munish had torn the shirt of the wife of the complainant. The wife of the complainant sustained injuries on her person. Lalman and son of the complainant also sustained injuries. Munish Kumar left his jacket, sweater and weapon of offence danda on the spot. Munish Kumar caught hold the wife of the complainant from breasts and had torn her shirt only to disgrace her. On this case has been registered. The petitioner has joined the investigation. It has been stated that in the event of bail, the petitioner is likely to influence the prosecution witnesses and jump the bail. The custody of the petitioner has been prayed for interrogation. The submission has been made for rejection of bail application.