MANOHAR LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought regular bail in case FIR No.56/2015, registered at Police Station, Padhar, District Mandi, on 20.06.2015, under Sections 302, 323, 325, 452, 436, 427, 147, 148, 149, 109, 115, 117 and 120-B IPC.

(2.) The respondents have produced the records of investigation and have also filed the reply.

(3.) What emerges from the records is that a complaint was lodged by complainant Gurvinder Singh, son of Shri Randhir Singh. He was working with Contractor Rajiv Sharma at Village Shalgi-Kamand, District Mandi, H.P., who was executing the construction work of IIT Kamand. On 20.06.2015 at about 10.30 a.m., when they were working on the site, certain labouers and people came there and threatened to stop the work. However, when they refused to do so, these people started abusing them and thereafter gave beatings to the complainant and other members of the staff with iron rods etc. Four persons died while many other injured and the petitioner was alleged to be one of the members of the unlawful assembly, who had been an instrumental in the case of death of aforesaid four persons.