JAGDISH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner, invoking Sec. 439 of the Code of Criminal Procedure, has approached this Court for grant of bail in case FIR No.27 of 2017, dtd. 7/2/2017, registered under Ss. 452, 307, 504, 201 of the Indian Penal Code and Sec. 25 of the Arms Act, in Police Station Theog, District Shimla, Himachal Pradesh.

(2.) Status Report stands filed. Record was also made available.

(3.) Prosecution case, in brief, is that on 7/2/2017 complainant Bala Nand submitted a complaint under Sec. 154 Cr.PC in Police Station Theog, stating that his younger daughter, after solemnizing her marriage according to her liking two weeks ago, came to parental house along with his son-in-law and after having snacks, they went to his brother 's house situated at some distance. At about 4 pm, when his son-in-law, Vipin (brother of his son-in-law) and his daughters Reeta and Meenakshi were coming back and reached near his house, petitioner having gun in his hand, asked Reeta from behind in loud voice to stop with threat to kill her. Whereupon, his daughters, son-in-law and his wife rushed inside the house and when his daughter Reeta was closing the door, petitioner opened fire causing injury in the head of complainant, in back and waist of Reeta and neck and chest of his wife Savitri, and also injuring Reeta seriously. On hearing sound of gunshot, complainant 's brother Matha Ram, Prakash and Pradhan Susheela Devi came on the spot but by that time petitioner Jagdish Chand fled from spot, after pelting stones on roof of house of complainant with threat that he will kill them all one-by-one. Injured were taken to hospital for treatment.