AMARJEET SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS petition for grant of regular bail has been moved by the petitioner against whom a case under Sections 302, 341, 324, 326 and under Section 109 I.P.C. has been registered at Police Station, Shillai vide F.I.R. No.51/2005.

(2.) THE prosecution case is that on 21.9.2005 there was some altercation between Kamla Devi and complainant Sajji Devi with regard to taking of water near the water tank. Next day i.e. on 22.9.2005 when Sajji Devi was returning to her house after collecting grass, she was accosted by Kamla Devi who all of a sudden came and pushed her down. As a result of the push, complainant Sajji Devi fell down and then Kamla Devi threw acid at Sajji Devi as a result whereof the complainant received serious burn injuries. One small child Anil Kumar who was standing nearby also received injuries since some portion of the acid fell on him. Sajji Devi thereafter raised an alarm and she was taken by some persons and her husband to the Civil Hospital at Paonta Sahib. There the Yes. Whether the reporters of the local papers maybe allowed to see the judgment? statement of complainant Sajji Devi was recorded and a case under Section 341, 324 and 326 IPC was registered against Kamla Devi. After the death Sajji Devi, the case has been converted to one under Section 302 IPC.

(3.) EARLIER also the present petitioner as well as Kamla Devi had filed a bail application which had been decided by me on December 6, 2005 and both the bail applications were rejected with liberty to the petitioners to again approach the Sessions Judge for grant of bail.