SHASHI BHUSHAN MEHTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition filed under Section 438 of the Cr.PC, a prayer has been made on behalf of the bail petitioner for grant of pre-arrest bail in FIR No. 152/17 dated 16.6.2017, under Sections 336, 337, 338 of the IPC, registered at P.S. Saproon, District Solan, H.P.

(2.) Sequel to order dated 18.8.2017, H.C. Chaintanya Sawroop, P.S. Saproon, District Solan, H.P, has come present along with records.

(3.) Perusal of status report/reply suggest that the aforesaid FIR came to be registered against the petitioner on 16.6.2017 at the behest of Whether the reporters of the local papers may be allowed to see the judgment the complainant namely Padam Dev, wherein he alleged that on 14.6.2017, when he along with Vijay Kumar, Sunder Singh and Satish Kumar was carrying out work for laying electricity lines in Devthi area, victim/injured Satish Kumar suffered injuries on account of electrocution and the victim is undergoing treatment in IGMC, Shimla.