TARANJIT KAUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present bail petition filed under Section 439 of Cr.PC, prayer has been made on behalf of the bail petitioner namely Taranjit Kaur, for grant of regular bail in FIR No.69 of 2016, under Sections 307, 114 and 34 of IPC and Section 25 of Indian Arms Act, registered at PS Dharampur, District Solan, H.P.

(2.) Sequel to order dated 13.11.2019, ASI Ramesh Chand, P.S. Dharampur, District Solan, H.P., has come present alongwith records. Mr. Kunal Thakur, learned Deputy Advocate General has also placed on record status report prepared on the basis of investigation carried out by the Investigating Agency. Record perused and returned.

(3.) Close scrutiny of record/status report made available to this court reveals that on 27.6.2016, complainant Desh Pal, got his statement recorded under Section 154 Cr.PC at PS Dharampur, District Solan, alleging therein that he alongwith his family members and friends was going to Gaziabad via Solan. At 4:30/5:00 PM, complainant alongwith other family members and friends stopped at a place called Sanwara for having tea at Urban Dhabha. Since food articles supplied to the complainant and other members were found to be stale, complainant made a protest with owner of the said Dhabha, who allegedly started misbehaving with them. As per the complainant, person sitting on the counter of the Dhabha firstly pulled the sword and thereafter revolver.