MUBARIK Vs. STATE OF M.P.

JUDGEMENT

(1.) SINCE both parties of the incident sustained considerable injuries, it can be said at this stage that it could be a case of free fight and therefore every individual member of unlawful assembly would be responsible for the alleged act committed by him.

(2.) IN the first information report there is no specific mention as to with what weapon or article and to whom the present petitioner voluntarily caused hurt. There is an omnibus version given in the first information report that all of the members of the unlawful assembly armed with deadly weapons caused hurt to the members of the opposite side. As has already been mentioned the members of the petitioners side also sustained injuries in the incident. The members of the opposite side did not sustain any grievous injury.

(3.) THE petitioners shall also fully co -operate in the matter of investigation. A copy of this order be sent to the S.O. of P .S. concerned.