KAMAL SINGH VERMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely, Kamal Singh Verma, who is behind the bars since 15.8.2019, has approached this Court in the instant proceedings filed under Section 439 of the Code of Criminal Procedure, praying therein for grant of regular bail in case FIR No. 104/2019, dated 14.8.2019, under Sections 332, 333 and 353 of IPC, registered at police Station, Dharampur, District Solan, Himachal Pradesh.

(2.) Sequel to order dated 20.8.2019, ASI Ramesh Chand has come present alongwith the record. Mr. Kunal Thakur, learned Deputy 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.) Close scrutiny of the record/status report, reveals that on 14.8.2019, ASI Vinod Kumar lodged a complaint at police Station, Dharampur, District Solan, H.P., alleging therein that while they were on traffic duty and were trying to get traffic jam cleared at place called Sanwara, bail petitioner not only misbehaved with him as well as other police officials, but also gave beatings. On the basis of aforesaid complaint made by ASI Vinod Kumar, formal FIR, as referred hereinabove, came to be lodged against the present bail petitioner, who is behind the bars since 15.8.2019.