KRISHAN CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) The present bail petition arises out of FIR No.216/21, dtd. 23/11/2021, registered with Police Station Dhalli, District Shimla, under Ss. 306, 355, 342 and 506 of Indian Penal Code.

(2.) The FIR was registered on the basis of complaint of one Shri Ramesh Kumar. He reported that:-

(3.) I have heard learned counsel for the parties and have gone through the record.