RAVI Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner has filed the present petition for seeking regular bail in F.I.R. No. 20 of 2024, dtd. 2/3/2024, registered at Police Station Barsar, District Hamirpur, H.P., for the commission of offences punishable under Ss. 302, 394 and 201 read with Sec. 34 of the Indian Penal Code (IPC).

(2.) It has been asserted that the petitioner was arrested on 3/3/2024. He has been in judicial custody since 7/3/2024.

(3.) The petition is opposed by filing a status report, asserting that the police received an intimation that a person was lying unconscious on the upper floor of the boot shop in Mehre Bazaar. The police went to the spot to verify the information and found the dead body of Dinesh on the spot. A post-mortem examination of the dead body was conducted. Nobody suspected any foul play, and the police conducted the proceedings under Sec. 174 of Cr.P.C. Subsequently, the brother of the deceased filed an application before the police stating that Kamlesh had told him that Dinesh was not picking up the mobile phone. He found afterwards that Dinesh had died. He conducted the inquiry and found that Shiv Kumar, Dilkhush and Arjun were present with Dinesh. The death of Dinesh was not natural, and it appeared that all of them had killed Dinesh. They were also found missing after the incident. The police investigated the matter and found that the petitioner Ravi had called Raghav, Dinesh, Jagdish and Vikas to play cards. They went to Shiv's room. Radhey, Arjun and Arun also joined them at 8:50 pm. Arun left for his home. Arjun and Raghav went to Shiv Kumar's room. Dilkhush also reached the room. They played cards till 10:15/10:30 pm. An interruption was caused by Radhey and Vikas, who were asked to leave the room. Ravi, Dinesh and Jagdish left the room, whereas Arjun, Arun, Dinesh and Dilkhush remained in the room. Radhey left the room. Jagdish accompanied his cousin Vinod. Ravi, Dinesh, Jagdish and Vinod returned to the room. Dilkhush went to the washroom, and Raghav waited for him. Dinesh, Ravi, Jagdish, Arun and Arjun started playing cards. Raghav entered the room armed with a glass bottle. Vinod left the room. Raghav demanded money from Dinesh and hit him with a glass bottle. Dinesh ran away from the room, but Raghav caught him and brought him inside the room, where he gave him beatings with a stick. He also removed Rs.500.00 Rs.600.00 from Dinesh. Arjun, Arun, Vikas and Jagdish left the room. Jagdish returned after some time and saw Dinesh lying on the floor. Raghav and Ravi @ Mirgi were inside the room. Ravi asked Jagdish to dispose of the body, but Jagdish declined. Petitioner and Raghav threatened Jagdish. Petitioner also threatened Vikas. Raghav and Ravi were involved in the commission of a crime. The Police filed a charge-sheet in the Court against the petitioner for the commission of an offence punishable under Sec. 302 read with Sec. 34 of the IPC. The matter was listed before the learned Additional Sessions Judge, Hamirpur. The petitioner would influence the witnesses in case of his release on bail. He is involved in the commission of a heinous offence. Hence, it was prayed that the present petition be dismissed.