RAJNEESH GAUTAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has approached this Court for grant of anticipatory bail in the event of his arrest in case FIR No.209/2014, registered at Police Station, Sadar, District Hamirpur, on 30.08.2014 under Section 306 IPC read with Sections 3,4 and 5 of Himachal Pradesh Educational Institutions (Prohibition of Ragging ) Act, 2009 ( hereinafter referred to as 'the Act').

(2.) The petitioner was granted anticipatory bail on 05.09.2014 and the respondents were directed to produce the records of the investigation.

(3.) Today, the records of the investigation have been produced and have also filed the status report. Records of the investigation reveal that the FIR has been registered at the instance of one Deep Chand, father of the deceased-student Amit Kumar, wherein he has stated that his son on 22.08.2014 at about 10.30 p.m. had called him up over the telephone and informed that he has received phone calls from two boys, who had informed him to come to Bhota Chowk and were also abusing him. He further stated that on reaching there, he told them to desist from such activities, but they in turn threatened him and asked him not to come to the College. The names of students were Bal Krishan (Vicky) and Rishi Gautam and the telephone numbers from which the calls had been received were 8988337895 and 8263027563. On this, the complainant told his son to inform the Principal of the College, who is the petitioner in this case and when he again called up his son on 23.08.2014, his son had informed him that the complaint had been handed over to the Principal. Later, the complainant came to know that his son had died and accordingly, FIR was lodged on 30.08.2014.