SHAMSHER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The two bail petitioners are being taken up together as they arise out of the same F.I.R. The present bail petitions have been filed under Sec. 438 of Code of Criminal Procedure for grant of anticipatory bail, in FIR No.66 of 2024, dtd. 19/3/2024, registered at Police Station, Nalagarh, Police District Solan, H.P., under Ss. 147, 148, 149, 326, 323, 427, 307, 506 and 120B of Indian Penal Code.

(2.) I have heard learned counsel for the parties. Perused the record and the status report.

(3.) The episode, in the case at hand, had occurred at about 8:15 p.m. near Khera Baba Temple on 18/3/2024. Information in this respect was lodged by one Ajaib Singh. On the said date, i.e., 18/3/2024, Ajaib Singh, informant had gone to Mehsa Tibba along with other villager on account of death of his aunt. On the said night, at about 8:15 p.m., Ajaib Singh had noticed certain people standing near Khera Baba Temple. The said individuals, according to the informant, were armed with sticks and Kirpans and were hurling threats, abuses and were beating some persons over there. According to the informant, post meeting out threats and causing injury to some individuals, the individuals named the informant had left the said place.