NARINDER KUMAR 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 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.) Petitions were taken up for consideration on 24.10.2013 when interim bail was granted with the direction that the petitioners shall join investigation. At this juncture, I note that according to the submission of the learned Additional Advocate General that offences under Sections 325,341, 343, 147, 148, 149, 504 and 506 of the Indian Penal Code are disclosed vide F.I.R. No. 115 of 2013 on 21.10.2013 according to which serious and grievous injuries were caused to Shri Parveen Kumar who was then taken for treatment to Inscol Hospital, Sector 34-A, Chandigarh as the hospital at Una had referred the injured for further treatment to a specialised hospital.