PREM SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioner, Shri Prem Singh, who is behind the bars since 19.08.2018, 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. 236 of 2018, dated 17.08.2018, under Sections 307, 324, 326 and 356 of the IPC, registered at police Station, Sadar Solan, District Solan, Himachal Pradesh.

(2.) Sequel to orders dated 01.01.2019 and 11.1.2019, Head Constable Rajesh Kanwar, Police Station Sadar Solan, District Solan, H.P., has come present alongwith the record. Mr. Nand Lal, learned Additional 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 17.08.2018, complainant - prosecutrix Shalu got recorded recorded her statement under Section 154 Cr.P.C. to the police officials of Police Station, Sadar, Solan that on 17.08.2018, when she was going to her quarter after finishing her duties, at about 8:15 pm, bail-petitioner snatched her mobile and attacked her with knife, consequences of which she suffered injuries in her stomach and on the face. Complainant further alleged that after hearing her cries, a person, namely, Sunil Kumar rescued her from the clutches of the bailpetitioner.