KAILASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition for seeking regular bail. It has been asserted that the petitioner was arrested by the police for the commission of offences punishable under Ss. 302, 307, 451, 323, and 324 read with Sec. 34 of IPC registered vide F.I.R. No. 51 of 2022, dtd. 4/6/2022 at Police Kot Kehloor, District Bilaspur, H.P. The informant Giano Devi has a long-standing dispute with the petitioner and his family members. The petitioner and his family members were arrested by the police on 4/6/2022. The mother of the petitioner lodged an F.I.R. No. 50 of 2022 against Smt. Giano Devi, Satish Kumar and Deshraj stating therein that Giano Devi started uprooting the wooden pillars on 4/6/2022 at 7:30 p.m. When the petitioner's mother asked her not to do so; she and her family members attacked her with hockey sticks, axes and sticks. The police filed a cancellation report without conducting a proper investigation. The statements of spot witnesses Mintu and Kamla were not recorded. As per the cancellation report, Kunti Devi and the petitioner had sustained grievous injuries. However, no explanation for the same was provided in the F.I.R. The objections to the final report have been filed, which are pending adjudication before the learned Sessions Judge, Bilaspur, H.P. The Statement of Gurmail Singh is contradictory to the statement of Giano Devi. As per the complaint, the accused gave an Axe blow to Satish and not to Deshraj. Six witnesses out of 26 have been examined and the conclusion of the trial will take considerable time. The objections to the cancellation report are also to be decided and in case the objections are accepted, the trial in both cases will be conducted together as they had arisen out of one incident. The question as to who was the aggressor is yet to be decided. The petitioner has been inside the jail for more than 11/2 years and he is entitled to bail as per the judgment of Hon'ble Supreme Court in Mukesh Kumar vs State of Rajasthan, in SLP (Crl.) No. 11714 of 2022, decided on 15/2/2023. The petitioner had filed a petition before the learned Sessions Judge, Bilaspur, which was dismissed. The petitioner will abide by all the terms and conditions, which may be imposed by the Court while releasing him on bail. There is no chance of absconding the petitioner. Therefore, it was prayed that the petition be allowed and the petitioner be released on bail.

(2.) The petition was opposed by filing a status report, asserting that informant Giano Devi made a report to the police that she had a dispute over the land with Kunti Devi. Many quarrels have taken place between them. Kunti Devi came to the informant's land on 4/6/2022 and threatened to kill her. Puneet also came to the spot and hit the head of her husband Deshraj with an Axe. The petitioner inflicted a blow on the informant's head and also inflicted a blow with Axe on the head of Satish. The informant and her family members sustained injuries. Gurmail and Amar Nath came to the spot and rescued the informant. The police registered the F.I.R. and conducted the investigation. As per Medico Legal Certificate, Giano Devi and Satish Kumar had sustained injuries with a sharp-edged weapon. Deshraj was taken to PGI, Chandigarh for his treatment. He succumbed to his injuries. Challan was prepared and presented before the competent Court. As per the post-mortem report, the death was caused due to craniocerebral damage and laceration of the right lung consequent upon blunt impact over the head and chest, which is sufficient in the ordinary course of nature to cause death. Six witnesses have been examined and other witnesses are yet to be examined. The petitioner can intimidate or influence the witnesses in case he is released on bail. Therefore, it was prayed that the present petition be dismissed.

(3.) I have heard Mr. Rajiv Rai, learned counsel for the petitioner and Mr. Jitender Sharma, Additional Advocate General, for respondent/State.