DEVINDER SOOD Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of above captioned bail petitions filed under Section 439 Cr. P.C, prayer has been made for grant of bail in case FIR No. 236 of 2017, dated 4.10.2017, under Section 3 of SC & ST (Prevention of Atrocities) Act,1989, read with Section 447, 506 and 34 IPC, registered at Police Station, Manali, District Kullu, Himachal Pradesh.

(2.) Sequel to orders dated 13.10.2017, Sh. Puneet Raghu, DY.S.P. 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 record/status report suggest that aforesaid FIR came to be registered against bail petitioners at the behest of complainant namely Sh. Arjun Singh, who alleged that the bail petitioners trespassed into his land and thereafter extended threats to him as well as his family members with intention to dispossess him from his land so that path is constructed over his land. Complainant specifically alleged that on 3.10.2017, while he was picking up bricks from his verandah, bail petitioners forcefully entered and threatened him with dire consequences.