HIRA LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought regular bail in case FIR No.53/2017 dated 17.04.2017, registered at Police Station, Gohar, District Mandi, H.P., under Sections 307 and 326 of IPC.

(2.) The respondents have filed the status report and have also produced the records of the investigation.

(3.) From the records, it appears that the petitioner and complainant are not only known to each other, but appears to be close friends. On 16.04.2017, the petitioner invited the complainant to his house. On such invitation, the complainant went to the house of the petitioner, where they both consumed liquor and it is alleged that after taking dinner when the complainant left the house of the petitioner, he threw petrol on the complainant and thereafter lit a match stick, as a result whereof, the complainant sustained burn injuries, hence, this FIR.