MANJEET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) ALL these petitions are being disposed of by a common order. The petitioners have approached this Court praying for grant of anticipatory bail in case F.I.R. No.115 of 2013 registered at Police Station, Bangana under Sections 325, 341, 343, 147, 148, 149, 504 and 506 of the Indian Penal Code (hereinafter 'IPC').

(2.) THE allegations are that a false case has been made out against the petitioners, who have no concern with the offence. The application then proceeds that the petitioners tried to approach the learned Sessions Judge at Una but the police officials entered the office of the learned Advocate and stopped him from preparing the bail application and tried to arrest the petitioners along with Whether reporters of the Local papers are allowed to see the judgment?. Yes. other persons, whose names have not been mentioned in the F.I.R. The other grounds urged are that no recovery is to be made from the petitioners. It is then pleaded that though a false case has been made out against the petitioners, they being responsible citizens are willing to associate with the Investigating Agency.

(3.) NUMBER of submissions has been made by the learned counsel appearing for the petitioners as also the learned Additional Advocate General. Learned counsel for the petitioners urged (a) that the petitioners have been falsely implicated as there are numbers of civil and criminal disputes pending between the parties (b) that the petitioners are not involved in the case (c) the record of Inscol Hospital, Chandigarh cannot be relied upon for the reason that one of relatives of the injured is working there as an Accountant and he is in a position to influence the medical opinion (e) the complainant heads a mining mafia and is a danger to the entire village community.