RAVINDER SINGH ALIAS BABLU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer under Section 439 Cr.PC is for grant of regular bail in case FIR No.144 dated 16.7.2009 under Sections 148,149,302,216,120-B IPC and 25/27/54/59 of the Arms Act, registered at PS Israna.

(2.) Notice was issued to respondent-State. Reply has been filed by Sh. Rajender Singh IPS, SSP, Panipat. The allegations against the petitioner are that on 15.7.2009 one Hitesh son of Ved Parkash was murdered by Jagbir etc. The friends of said Hitesh were on a hunt to find the accused Jagbir etc. who killed said Hitesh. It is further alleged in the FIR that on 16.7.2009, Sanju, Satish, Jitender @ Kala, Ajmer, Bablu and Pardeep residents of Crl.M.No. M-11540/2010(O&M) 2

(3.) Chamrara and Puran came in a Safari Vehicle No.HR-99-7323 driven by one Vikram descended on the fields where deceased Bijender and Surender (brothers of Jagbir) were present. The aforesaid accused were joined by Dinesh and Anil. Accused Puran and Dinesh fired shots at Surender and Bijender. Bijender died at the spot while Surender died later in the hospital. Accordingly, the FIR in question was recorded. It is submitted by the learned counsel for the petitioner that the only allegation against the petitioner is that he was present at the time of occurrence but no injury has been attributed to him. Thus, it is contended that he is entitled to the grant of bail during the pendency of the trial.