NIKHIL AND ORS. Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE above mentioned nine bail petitions have been filed for grant of regular bail in case FIR No. 14 of 2015, dated 11.3.2015 registered under Sections 147, 148, 149, 302, 323, 354, 364, 436, 452 and 506 IPC at Police Station, Chopal, District Shimla, H.P.

(2.) IN the application(s), it has been pleaded that on 11.3.2015 a marriage ceremony of Manoj Mehta was being solemnized at Village Tuil, Post Office Chambi, Tehsil Chopal, District Shimla, H.P. A few guests had started returning to their respective places after having food. While crossing a village path above the house of one Narvir an altercation took place between the said Narvir and one Bharat Bhushan. Narvir was holding a double barrel gun in his hand and he without any provocation fired at Bharat Bhushan. Bharat Bhushan received gun shot on his stomach and he immediately fell on the field. Narvir threw his gun on the spot and ran downwards. Bharat Bhushan was immediately lifted by the people present on the spot, but he succumbed to the injuries and died. The matter was reported to the police and the police registered a case vide FIR No. 13/2015.

(3.) ON the basis of the statement of Smt. Virendra Devi, the police has registered a case vide FIR No. 14 of 2015 under Sections 147, 148, 149, 302, 323, 354, 364, 436, 452 and 506 of the Indian Penal Code against 35 persons, who have been falsely named by the aforesaid complainant.