DIWAN CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Since all these petitions arise out of a common FIR, they are heard together and are being disposed of by this common order.

(2.) By way of instant petitions, filed under Sec. 439 of the Criminal Procedure Code, the petitioners are seeking bail in case FIR No. 111/2023, dtd. 6/5/2023, registered at Police Station Sadar, District Mandi, H.P., under Ss. 341, 323, 324, 325, 307, 504, 506 and 34 of the Indian Penal Code (hereinafter referred to as 'IPC').

(3.) The prosecution story, in brief, is that on 6. 05.2023, complainant Amrit Lal got his statement recorded before the police that on 6/5/2023 at about 8:25 a.m., while he alongwith his wife had gone to fetch grass from their fields, then Diwan Chand, his wife Bimla Devi and son Neeraj Kumar (petitioners herein) came there and started abusing them and also threatened them with dire consequences. Thereafter, Diwan Chand and his son Neeraj Kumar, who were carrying danda with them and his wife, who was carrying darati with her, hit his wife, due to which, she sustained injuries on her arm and her body. On hearing hue and cries, his son-in-law Mahender Singh came to the spot and rescued them from the clutches of the petitioners. Consequently, FIR as detailed hereinabove, came to be registered against the petitioners and they were arrested.