SANJEEV KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely Sanjeev Kumar, who is behind the bars since 19/9/2021, has approached this court in the instant proceedings filed under Sec. 439 Cr.PC, for grant of regular bail, in case FIR No. 97/21 dtd. 18/9/2021, registered at Police Station Hatli, Tehsil Baldwara, District Mandi, Himachal Pradesh, under Ss. 302, 341, 323, 504 and 506 read with Sec. 34 of the IPC.

(2.) Pursuant to order dtd. 12/10/2022, respondent-state has filed the status report. ASI Pyare Lal, PS Hatli, has also come present with the records. Records perused and returned.

(3.) Close scrutiny of record/status report reveals that on 18/9/2021, deceased Ravi Kumar alias Panku got his statement recorded at PS Baldwara alleging therein that on 17/9/2021, at 9pm while he was in Bhambla Bazar, person namely Neetu along with his one friend, whose name is not known to him but he recognizes him, gave him beatings with iron rods, as a result of which, he suffered injuries on his left eye and several parts of the body. He also alleged that above named Neetu and his friend also obstructed his path and gave him beatings with kicks, fists and iron rod. He alleged that with great difficulty, he was able to escape from the clutches of both the persons, but while leaving, they also extended threats. On the basis of aforesaid complainant, FIR detailed herein above, came to be lodged against the accused named in the FIR. Since investigation in the case is complete and nothing remains to be recovered from the accused, he has approached this Court in the instant proceedings, praying therein for grant of regular bail.