JAI NARAIN AND ANR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer on behalf of Petitioners Jai Narayan and Shiv Narayan is for grant of anticipatory bail in case FIR No. 516 dated 1.9.2010 under Sections 323, 148, 149, 285 and 506 of Indian Penal Code, Police Station City Thanesar, District Kurukshetra.

(2.) As per allegations in the FIR lodged by the complainant Vijender Kumar Chauhan, on 31.08.2010 a quarrel had taken place between the complainant and Kanhaiya Lal and non-applicant co-accused Amit Kumar over the parking of a vehicle in the street by Kanhaiya Lal. Subsequent to the altercation between the two, the Petitioners who are residents of the area are alleged to have arrived at the spot armed with revolvers and are further alleged to have fired shots in the air.

(3.) Learned Counsel submits that except the offence under Section 506 IPC, rest of the offences are bailable. It is further submitted that it is a case of no injury.