AMRIT RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) POLICE report has been filed. ASI Yudhvir Singh, Police Station, Barsar, District Hamirpur has also produced the record.

(2.) HEARD . The petitioners, who apprehend their arrest in connection with FIR No.61/13, registered against them under Sections 353, 332 IPC read with Section 34 IPC in Police Station, Barsar, District Hamirpur, have approached this Court by filing this petition for grant of anticipatory bail.

(3.) AS regards, petitioner No.2 Vijay Kumar, allegations against him in a nut shell are that during the night intervening 19/20.5.2013, he had come along with his father and brother to pay obeisance to Baba Balak Nath at Deothsidh, and around 3.30/3.45 a.m. he allegedly broken the queue and when constable Hemant Kumar on duty at Gate No.3 objected to it and asked him to go back and stand at his place in the queue, he caught hold the complainant from his neck and scuffled with him and inflicted blows with bamboo stick of the flag he was carrying with him and in this process one side shoulder flap of the shirt of the complainant also got torn. The accused-petitioner, therefore, allegedly obstructed the complainant, a public servant, from discharging his duties. Accused-petitioner Vijay Kumar was associated by his brother Rajiv Kumar, who is also another accused in the FIR. Said Shri Rajiv Kumar, the co-accused of accused-petitioner Vijay Kumar, arrested in this case, has already been released on bail by learned JMIC, Barsar, District Hamirpur.