SUBHASH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present bail petition filed under Sec. 438 Cr. P.C, 1973 prayer has been made for grant of pre-arrest bail in case FIR No. 195 of 2017, dated 18.10.2017, under Sections 452, 353, 332, 506 IPC, registered at Police Station Ghumarwin, District Bilaspur, Himachal Pradesh.

(2.) Sequel to order dated 24.10.2017, ASI Pyare Lal, Police Station, Ghumarwin, District Bilaspur, has come present in Court alongwith the record of the case. Mr. M.L. Chauhan, learned Additional Advocate General, has also placed on record status report prepared on the basis of the investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Perusal of the record/status report suggest that aforesaid FIR came to be registered against the bail petitioner at the behest of complainant namely Ramesh Chand, who at that relevant time was working as Election Kanungo at Ghumarwin. As per the complainant, bail petitioner, under the influence of liquor, entered into the office of the complainant and started clicking photographs, when complainant objected to the clicking of photographs by the bail petitioner, he gave beatings to the complainant in presence of other officials present in the office. Though, police got complainant medically examined at Civil Hospital, Ghumarwin immediately after the incident, but since no Radiologist was available at Ghumarwin, complainant/victim was taken to Bilaspur and the report is still awaited.