BALJIT SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has prayed for grant of pre-arrest bail in case FIR No. 286, dtd. 11/12/2022, under sec. 336 of the IPC and sec. 30 of the Arms Act, registered at Police Station Sadar, Hamirpur, H.P. Whether reporters of the local papers may be allowed to see the judgment? Petitioner was admitted to interim bail on 23/12/2022 and thereafter he has joined investigation.

(2.) On 11/12/2022, an information was received at Police Station Sadar Hamirpur that a fire had been shot in Village Chhabot. Police party reached the village, where the complainant Shri Ashwani Kumar got recorded his statement under sec. 154 of the Cr.P.C., alleging inter alia that he was resident of the village and was living their along with his family members. At about 5.30 in the morning, he had noticed that a window of his kitchen was broken. It was also noticed that there were marks of gun shot fire. On his asking, his mother Smt. Asha Devi disclosed that at about 2.30 in the night she had heard gun shot.

(3.) The case was being investigated and on 15/12/2022 again the same incident happened. The police has entertained suspicion against the petitioner as tower location of the mobile phone used by petitioner was found in and around village Chhabot on both days when the incidents as alleged have taken place.