RAJU CHANDEL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner is one of the accused in case registered vide FIR No. 155 of 2021, dtd. 17/9/2021 at Police Station, Joginder Nagar, District Mandi, H.P. under Ss. 306, 34 IPC.

(2.) Petitioner has approached this Court for grant of pre-arrest bail under Sec. 438 Cr.P.C. Petitioner has sought bail on the ground that he has nothing to do with the offence and has been falsely implicated. Petitioner is a married person and is peacefully residing with his wife and children. He is only bread earner of the family. He has undertaken not to make any inducement, threat or promise to any person acquainted with the facts of the case and also not to tamper with the prosecution evidence. As per petitioner, he has no criminal history. He is ready and willing to abide by all the conditions as may be imposed.

(3.) On notice, respondent has filed status report. As per the case of respondent, on 16/9/2021 a telephonic information was received at Police Post, Bassi from Naginder Thakur to the effect that his brother Madan Lal had committed suicide by hanging at place 'Nagdayara'. On arrival of police at the spot, a suicide note was recovered from the pocket of the "lower" of deceased, which implicated petitioner besides other co-accused persons. Statement under Sec. 154 Cr.P.C. of Shreshta Devi wife of deceased was recorded, in which she disclosed that she had found another piece of paper with same writing in the hand of deceased from the box containing electricity meter. She did not name any specific person to be involved in the offence. On further investigation, the alleged suicide notes were found to be in handwriting of the deceased. It has been alleged against petitioner that he owed a sum of Rs.13,000.00 to the deceased and he had been unnecessarily harassing deceased and his family members alongwith other co-accused. It is further alleged that petitioner used to threaten the deceased as and when deceased claimed his money from petitioner. Petitioner is stated to have joined investigation on 13/1/2022.