JOGINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) A case under Ss. 302, 341, 323, 147, 149, 504, 506 and 201 of the IPC has been registered at Police Station Kot-Kehloor, District Bilaspur, H.P vide FIR No. 105 of 2022 dtd. 22/11/2022. The foundation for registration of above FIR was a statement under Sec. 154 Cr.P.C., of one Shri Daya Ram (now deceased). It was alleged that on 21/11/2022 at about 9.30 P.M. complainant was present in his house and had received a phone call from Subhash Chand informing that Keshav Dutt and Ram Kumar alias Manu were inflicting blows upon Naresh Kumar (son of complainant) with sticks. The complainant with his other son Dinesh Kumar proceeded towards the house of Subhash Chand and when they reached near cow shed of Joginder Pal, they were waylaid by Joginder Pal and his two sons Shashi Pal, Keshav Dutt nephew Ram Kumar alias Manu, wife Ramana Devi and his daughter-in-law. He further complained that petitioner and his nephew Ram Kumar alias Manu inflicted blows on left leg of complainant with sticks. Shashi Pal, Keshav Dutt, Ramana Devi and daughter in-law of petitioner gave beatings to Dinesh Kumar. They were saved by intervention of Subhash Chand and his son Monu. In the result, complainant had received injuries on his left leg and his son Dinesh Kumar had received injuries on head. Both of them went to Civil Hospital Ghawandal for treatment and found Naresh Kumar, the other son of complainant already under treatment there. Statement of Daya Ram was recorded on 22/11/2022.

(2.) In the evening on 22/11/2022, the police received the information that Daya Ram had died at Regional Hospital Una. His postmortem was conducted. Though the challan in the case stands filed, the opinion regarding the cause of death of Daya Ram has still been kept pending till receipt of report from 'RFSL' and Histopathology laboratory.

(3.) The petitioner has made a prayer for grant of bail on the grounds that the evidence collected by the Police does not suggest that deceased Daya Ram had died on account of injuries allegedly inflicted upon him by petitioner. The only allegation inferable against petitioner from the statement made by Daya Ram to the police before the death is that the petitioner had inflicted injury on the left leg of Daya Ram with a wooden stick. It is further submitted that petitioner has been falsely implicated with a purpose to settle the scores as the complainant side was having inimical relations towards him and his family members. As per petitioner, he has no criminal antecedents. He is a permanent resident of Village and Post Office Saloa, Tehsil Shri Naina Devi Ji, District Bilaspur, H.P. Petitioner has undertaken to abide by all the terms and conditions as may be imposed against him.