AMIT KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner namely, Amit Kumar, who is behind the bars since 16.1.2019, 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.12/2019, dated 12.01.2019, under Sections 307 , 323 , 506 read with Section 34 of IPC, registered at police Station, Parwanoo, District Solan, Himachal Pradesh.

(2.) Sequel to orders dated 4th/6th ­2.2019, ASI Yadav Chand has come present alongwith the record. Mr. Dinesh . Thakur, learned Additional Advocate General has also placed on record fresh 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 12.1.2019, complainant Sukhvinder Singh lodged a complaint at police Station, Parwanoo, alleging therein that today in the morning while he was basking the Sun, person namely Deepu, who had come there in Pajero vehicle alongwith three other persons attacked him with sword, as a consequences of which, he suffered injuries on his hand. Complainant also alleged that bail petitioner and other persons while leaving the spot of incident extended threats and fired. On the basis of aforesaid complaint having been made by the complainant, FIR detailed hereinabove, came to be lodged against three accused including the present bail petitioner and since 16.1.2019 present bail petitioner is behind the bars.