MANNWAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Present petition is filed under Section 439 of the Code of Criminal Procedure 1973 for grant of bail relating to FIR No. 23 of 2016 dated 29.1.2016 registered under Sections 341, 323, 324 and 307 read with Section 34 IPC at Police Station Paonta Sahib District Sirmour HP.

(2.) It is pleaded that petitioner is innocent and petitioner did not commit any criminal offence as alleged by investigating agency. It is further pleaded that petitioner is pursuing his education B.A in economics. It is further pleaded that investigation is completed and any conditions imposed by Court will be binding upon petitioner. It is further pleaded that petitioner is not habitual offender and is not previously convicted. Prayer for acceptance of bail petition sought.

(3.) Per contra police report filed. As per police report on 29.1.2016 at about 4.30 PM upon road at place By - pass Mazra co -accused Mannwar inflicted injury upon body of Ankush with knife and other co -accused have also beaten injured Ankush. Medical examination of injured Ankush was conducted. As per MLC report injuries inflicted upon injured Ankush were dangerous to life. There is further recital in police report that during investigation site plan prepared and blood clotted clothes of injurerd Ankush took into possession vide seizure memo. There is further recital in police report that injured was discharged from hospital on 6.2.2016. During investigation weapon of attack i.e. knife recovered and blood clotted clothes of injured sent for chemical examination. There is further recital in police report that chemical analyst report is still awaited.