SHAKIL MOHAMAD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioners have sought regular bail in case FIR No. 79 of 2016 dated 5.7.2016 registered at Police Station BSL Colony, Sundernagar, District Mandi, H.P. under Sections 302, 324, 341, 323, 504, 147, 149, 120-B, 212, 420, 467, 468 and 471 IPC.

(2.) Respondents have produced the records of the investigation and have filed the status report.

(3.) The allegation of the prosecution as emerges from the records are that on 4.7.2016 the informant Sh. Ajay Kumar at about 10.p.m. is alleged to have closed the gate installed on Lohar Bowli road in order to prevent the stray animals from entering his land. In the meanwhile, four persons are alleged to have come on scooter and motorcycle and unbolted the gate. This led to some verbal duets and lateron four persons came along with other persons and are alleged to have given beatings to the deceased and Ajay Kumar. It is alleged that the deceased subsequently succumbed to these injuries.