SHIVANK SINGH PANTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail applications have been maintained by the petitioners under Sec. 439 of the Code of Criminal Procedure seeking their release in case FIR No. 56 of 2019, dtd. 28/2/2019, Whether reporters of Local Papers may be allowed to see the judgment Yes. under Ss. 341, 304, 323, 504 read with Sec. 34 IPC, registered in Police Station, Sadar Mandi, District Mandi, H.P.

(2.) As per the averments made in the petitions, the petitioners are innocent and have been falsely implicated in the present case. They are residents of the place neither in a position to tamper with the prosecution evidence nor in a position to flee from justice. No fruitful purpose will be served by keeping them behind the bars for an unlimited period, so they may be released on bail.

(3.) Police report stands filed. As per the prosecution story, on 28/2/2019 Shri Chander Mohan (complainant) got his statement recorded under Sec. 154 Cr.P.C. with the police. As per the complainant, on 27/2/2019 he alongwith his friends started to Baglamukhi temple and during the night they stayed in Mandi Gurudwara. On the subsequent morning they started in their vehicles towards Baglamukhi temple and en route they stopped at Pandoh for filling air in the tyres of their one of the vehicles. An argument ensued with the person, who was in the shop of tyre puncture, and later on some persons attacked the complainant and his family members.