BALWAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD.

(2.) PETITIONERS, Balwan Singh and Ram Kumar both sons of Ruldu Ram, have filed this petition under Section 439 of the Criminal Procedure Code, for grant of regular bail in FIR No. 80 dated 10.7.2009 registered at Police Station Dhand, District Kaithal, under Section 147, 148, 149, 323 and 302 IPC. The FIR was registered on the basis of the statement of Parveen Kumar and according to him he himself, deceased and Karan Singh were assaulted by the petitioners and other accused, who caused injuries to them and ultimately the injuries caused to Karan proved fatal. As per the version given in the FIR, Balwan Singh gave only one blow on the right side of the head of the complainant's father, whereas Ram Kumar gave one gandasi blow on the left side of Parveen Kumar. It has not been disputed that both these injuries were found to be simple and the petitioners did not cause any injuries to the deceased.

(3.) KEEPING in view the part attributed to the present petitioners, they are ordered to be released on bail to the satisfaction of the trial court/CJM, Kaithal.