NEERAJ 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. 154 of 2012 dated 5.7.2012, registered at Police Station, Chamba, under Sections 323, 341, 506 IPC.

(2.) IT has been stated that the complainant is uncle of petitioner and their houses are adjoining to each other. The prosecution case is that on 4.7.2012 at about 8.30 p.m. complainant alongwith his brother-in-law Tej Singh was returning to his home from the house of Dr.Vishal Mahajan. The petitioner came out of his house towards the gate of the house of the complainant and started beating the brother-in-law of the complainant, threw him down on the ground. The complainant intervened to save his brother-in-law Tej Singh, the complainant was also given beatings by petitioner. The complainant and his brother-in-law sustained injuries.

(3.) IT has been stated that the police authorities of police station are trying to arrest the petitioner as they are keeping an ill will towards the petitioner. The petitioner has filed a suit against police officials which is pending in the High Court. The petitioner has been implicated in 14 cases by the police and he has been acquitted in 12 cases, 2 cases are pending in the Court. The submission has been made for releasing the petitioner on bail.