LAWS(HPH)-2015-7-148

DINESH MEHTA Vs. STATE OF HIMACHAL PRADESH

Decided On July 06, 2015
DINESH MEHTA Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) The abovementioned four bail applications have been filed for grant of regular bail in case FIR No. 14 of 2015 dated 12.3.2015, registered at Police Station, Chopal under sections 302, 147, 148, 149, 452, 364, 354, 436, 323, 325 read with section 506 IPC.

(2.) The respondents after having put to notice have produced the records of the investigation and have also filed the status report.

(3.) The record discloses that on 11.3.2015, complainant got recorded her statement under Section 154 Cr.P.C. with ASI Partap Singh disclosing therein that she along with her husband and three children is residing in village Tuil. At about 3.00 P.M., on 11.3.2015, she along with her husband was present in her house. Meanwhile, a stone was thrown on the head of her husband, upon which, the husband told her that people are pelting stones upon them, upon which the complainant along with children got into the house. Her husband also came inside the house. The people were pelting stones on the roof of the house. They also proclaimed that if Narvir would come out, they will not spare him. Then, the accused Bantu son of Sunder Singh, Dalip son of Jalam Singh, Bhupinder son of Sh. Roop Singh, Pappu, Kaku son of Joban Dass, Rakesh son of Lachhi Ram, Sunil son of Sant Ram, Manu son of Beer Singh, Gulshan son of Lachhi Ram, Ritu son of Joban Dass, Joban Dass, Sanu son of Bhupinder, Rajinder son of Balak Ram, Dinesh Mehta son of Masat Ram, Manu alias Sachin son of Rajinder entered in the house. After entering the house, Bhupinder son of Sh. Bhoop Singh caught hold of the complainant from her hair, Rinku and Kaku caught hold of the complainant from her arms. Rajinder, Sunil and Pappu tore the clothes of the complainant and they have also proclaimed to molest her. Ritu was having stone in his hand and he inflicted injuries on the face of the complainant. Those persons were proclaiming to the deceased Narvir that save his wife if he can. The husband of the complainant was having a gun in his hand. He tried to save the complainant, then the persons who came there inflicted Darat blow on the head of her husband. They also snatched the gun. In that process, the bullet got fired and hit Bantu son of Sh. Sunder Singh.