JATINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since both the petitions arise out of same FIR, same were taken up together for hearing and are being disposed of vide this common judgment.

(2.) Bail petitioners, namely Jatinder Kumar @ Shanu and Namneet Kumar @ Raman, who are behind the bars since 10/2/2022, have approached this Court in the instant proceedings filed under Sec. 439 Cr.PC, for grant of regular bail in FIR No. 47, dtd. 10/2/2022, under Ss. 341, 323, 325, 307, 147, 148 and 149 of IPC, registered at Police Station Nalagarh, District Solan, H.P.

(3.) Pursuant to order dtd. 27/5/2022, respondent-State has filed status report and SI Neelam Kumar, P.P. Dabhota, P.S. Nalagarh, District Solan, has also come present with record. Record perused and returned. Close scrutiny of status report/record, reveals that on 9/2/2022, at about 9.30 P.M., when complainant reached outside his home on Nalagarh-Bharatgarh road, an Alto Car bearing registration No.HP12M-9542 and a white coloured Scorpio Car were standing there. Complainant alleged that persons namely Gurjeet, Sunil Kumar alias Shillu and Kaku attacked him as well as his friend Vijay Kumar with dandas, sariyas and darat with an intention to kill him as well as his friend Vijay Kumar. Complainant also alleged that above-named persons also ran over Scorpio vehicle on him, as a consequence of which, he suffered injuries on his left foot/leg. In the aforesaid background, FIR, as detailed hereinabove, came to be lodged against the persons namely Gurjeet Singh, Paramjeet Singh, Bhajan Lal, Jasvinder Pal Singh, Sunil Kumar alias Sillu, Yogesh Kumar and present bail petitioners, i.e. Jatinder Singh and Namneet Kumar. Person namely Yogesh Kumar already stands enlarged on bail vide order dtd. 11/9/2022, passed by this Court in Cr.MPM No. 763 of 2022, whereas, all other persons including bail petitioners are behind the bars. Since investigation in the case is complete and nothing remains to be recovered from the present bail petitioners, they have approached this Court in the instant proceedings for grant of bail.