DHANI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner is an accused in case FIR No. 55 of 2022 under Ss. 341, 323, 325, 307, 506 and 34 of IPC, registered at Police Station, Manpura, Tehsil Baddi, District Solan, H.P.

(2.) Brief facts necessary for adjudication of the present petition are that on 1/4/2022, police received information from CHC, Nalagarh that a person had been brought for treatment. Police visited the CHC, Nalagarh, where Bhajan Lal was found injured with injuries on his head and finger. The Medical Officer declared him unfit to make statement. Police recorded the statement of his friend Om Pal under Sec. 154 Cr.P.C., in which it was alleged that on 1/4/2022, complainant, injured and one another person named Ravinder Singh were standing outside their Car No. HP-12A-3233, near their land. Another vehicle came and was stopped in front of their car. Jonny @ Jaipal and petitioner alighted from the car and Jonny @ Jaipal caused injuries on the head of injured with an iron sickle, whereafter the injured was brought to CHC. After initial treatment at CHC Nalagarh, the injured was referred to PGI, Chandigarh. As per medical opinion, the injury on the head of injured Bhajan Lal was "dangerous to life" and was further opined to have been caused with sharp weapon.

(3.) The motive of offence is stated to be strained relationship between the parties on account of recording of some song. The investigation is stated to be complete and challan has been presented in the Court.