PARVESH CHANDEL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under Section 438 of Cr.P.C, a prayer has been made for pre-arrest bail, in case FIR No. 254 of 2017, dated 23.11.2017, under Section 353, 506, 504, 304, 228 IPC, registered at Police Station, Sadar, District Bilaspur, H.P.

(2.) Sequel to order dated 25.11.2017, ASI Devinder Singh, P.S. Sadar, District Bilaspur, has come present along with record. Mr. P.M. Negi, learned Additional Advocate General, has also placed on record status report prepared on the basis of investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Perusal of record as well as status report, clearly suggests that aforesaid FIR came to be registered against the bail petitioner at the behest of complainant, District Revenue Officer, Bilaspur, who alleged that Sh. J.R. Bhardwaj, Tehsildar, Sadar, died due to sudden pressure put on him by the bail petitioner, who had come to his court room in connection with some work. As per complainant, bail petitioner was advised by deceased Tehsildar to complete the formalities related to that work, but instead of doing the same, bail petitioner started shouting loudly and also hurled abuses on him, as a consequence of which, Sh. J.R. Bhardwaj, Tehsildar, died/passed away due to mental pressure put upon him.