RAJESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for grant of bail in case FIR No. 119 of 2022 dtd. 23/7/2022, registered at Police Station Damtal, District Kangra, Himachal Pradesh under Ss. 307, 325 and 34 of IPC and Ss. 24/54/59 of the Arms Act.

(2.) Petitioner is in custody since 12/8/2022.

(3.) On notice, respondent has filed status report, which reveals that the above noted case was registered on the basis of versions of complainant Vishal Kumar, recorded under Sec. 154 Cr.P.C. As per contents of above noted FIR, on 23/7/2022, the complainant had left home at about 6.40/6.45 P.M. for Jai Shiva and Company, G.T. Road Damtal. He found two vehicles parked at some distance from his office. 3-4 persons alighted from those vehicles with pistols in their hands. Complainant identified two persons namely Raj Kumar @ Sethi and Amit Kumar. It was also alleged that Amit Kumar fired at the complainant and the bullet had hit his right wrist. The wound started bleedings. Thereafter, Raj Kumar @ Sethi also fired at the complainant but he escaped. Another bullet was fired towards the office of complainant, which caused the office window to break. The complainant ran towards his house and was chased by others, who were having sickle like weapons in their hands. The incident was witnessed by Jamit Rai and Rajesh Kumar. The complainant was taken to Amandeep Hospital, Pathankot in the first instance and whereafter, he was taken to Government Hospital, Indora, District Kangra, H.P.