BALDEV SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court, invoking provisions of Sec. 439 of Code of Criminal Procedure (in short "Cr.PC"), seeking regular bail in case FIR No. 116 of 2019 dtd. 9/12/2019, registered under Ss. 341, 307, 324 and 325 of Indian Penal Code (in short "IPC").

(2.) Status report stands filed and record was also made available.

(3.) Prosecution case is that on 9/12/2019 complainant Nikhil Kolesh, a contractor, carrying out the work of retaining wall of Jogiban link road, informed that at about 8 AM his labour told him that a person was lying under the bridge covered with blanket. Whereupon, complainant along with his labourer Sehjad rushed to the spot and found a person there having cuts on throat and injuries on mouth with oozing blood. They called Pradhan Kamal Sharma telephonically who reached at spot along with other persons and information was sent to Police Station and injured was taken to hospital with the help of 108 Ambulance Service.