PRADEEP KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) The present bail application has been maintained by the petitioners, under Section 438 of the Code of Criminal Procedure, for releasing them on bail, in the event of their arrest, in case FIR No. 21/2018, dated 22.2.2018, under Sections 341 , 323 , 504 , 382 , 147 and 149 of the Indian Penal Code, Police Station Rajgarh, District Sirmaur, H.P.

(2.) As per the averments made in the petition, petitioners are innocent and have been falsely implicated in the present case. They are neither in a position to tamper with the prosecution evidence nor in a position to flee from justice.

(3.) Police report stands filed. As per the police report, on 22.2.2018, at about 6:45 PM, complainant was going to workshop, on his motorcycle, accused persons came in Alto Car bearing No.HP-16-6381, after stopping him and started beatings with kicks and fist blows and also with stones, as a result of which, complainant received simple injuries. The petitioners also snatched mobile phone of the complainant, when he told about the incident to his father. The complainant narrowly save himself from the clutches of the petitioners, if the complainant not fled away from the spot, accused persons would have killed him. Lastly, the prosecution has prayed that the bail application of the petitioners may be dismissed.