(1.) HEARD . The petitioner is in custody in connection with case FIR No. 80 of 2014, dated 3.3.2014, registered at Police Station, Chamba, District Chamba, H.P. under sections 323, 341, 307 IPC.
(2.) THE respondents have furnished the status report and as per the allegations of the prosecution, it appears that on 3.3.2014, the husband of the informant had gone to the courts at Chamba in connection with some work. At about 3.15 p.m., the informant came to know that her husband had been attacked by the bail petitioner. It is further alleged that when the informant alongwith her son reached the court premises at Chamba, where her husband was stated to be lying in an unconscious condition, had already been taken to the hospital for treatment. On reaching the hospital, the informant came to know from her husband that he had been attacked by the bail petitioner and certain other persons. On such allegations, the aforesaid FIR came to be registered. Initially a case, under sections 323, 341 and 307 IPC was registered, but later on sections 212, 225, 120B and 34 IPC were also added.
(3.) THE petitioner has again moved this court for grant of bail on the same allegations as had been set out in the earlier bail applications. The prosecution alongwith the status report has annexed the details of cases registered against the petitioner, a perusal whereof shows that till date as many as 18 cases under different provisions of law have been registered against the petitioner. No doubt, in some of the cases the petitioner has either been admonished or acquitted, but most of the cases he has compromised the matter. Yet in some of the cases petitioner is already under trial. The most of the offences relate to Chapter VI qua affecting the human body, which clearly proves that antecedents, behaviour and past conduct of the petitioner in no manner can be said to be aboveboard.