ISRAIL AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of this petition for grant of pre-arrest bail filed by the Petitioners in a case, which was registered at the instance of Tahir Hussain alleging that on 7.9.2010 a dispute arose between the complainant family and the Petitioners pertaining to a public passage. Petitioner No. 1 Israil is alleged to have slapped the brother-in-law of the complainant, Petitioners 2,3 and 4, armed with ballam and sticks, respectively, had inflicted injuries on the forehead of son of the complainant. Petitioner No. 2 is alleged to have hit son of the complainant Amjad with a sharp edged iron weapon. Petitioner No. 3 has thrown a stone, hitting on the upper lip and nose of the son of the complainant. When an attempt was made by the complainant to save his son, Alim had allegedly given a stick blow on his ankle, resulting in the fracture of the ankle. Petitioner No. 5 is alleged to have raised a lalkara.

(2.) Learned Counsel for the Petitioners has submitted that certain injuries have been suffered by the Petitioners, which have not been explained by the prosecution agency. MLR of Petitioner No. 1 has been placed on record indicating that he had received a simple injury on his thumb.

(3.) Learned Counsel for the complainant has intervened to argue that injuries have been inflicted upon an eight year old boy by the Petitioners besides causing a grievous injury on the person of the complainant, as such, they should not be granted the concession of pre-arrest bail.