RAKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The petitioner seeks regular bail in a case registered against him on 19.7.2008 for the offences under Sections 148, 149, 323, 452, 307, 427 and 506 IPC; besides, Section 25 of the Arms Act.

(3.) The FIR in the case has been registered on the basis of information submitted by Ram Chander-complainant. It is alleged that some labourers were residing as tenants in the house of Shiv Narain. On 18.7.2008 at about 10.00 p.m., the petitioner and his brother Manda both sons of Lilu and Petu alias Het Ram son of Gaj Raj came to the house of the uncle of the complainant for engaging labour. The uncle of the complainant refused to provide labour and an altercation ensued. The persons who had come, namely, Rakesh (petitioner), his brother Manda and Petu alias Het Ram returned but held out threat to teach a lesson to the uncle of the complainant. On 19.7.2008, the petitioner along with Manda and Petu alias Het Ram, Anil, Partap, Neeraj, Bablu, Chhotu besides 25-30 persons came and entered the house of the complainant after breaking the door. They were all armed. The petitioner and Petu were armed with pistols while Manda was armed with a country made pistol. They damaged the household articles and two motorcycles. The wife of the complainant, namely, Santosh and the sons of the complainant, namely, Anil and Raj Kumar entered into another room to save themselves. The assailants caused injuries.