ZILE SINGH AND ANR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The petitioners seek pre-arrest bail in a case registered against them on 22.4.2010 for the offences under Sections 323, 324, 507 and 34 IPC and later the offence under Section 307 IPC was added.

(3.) In the incident that occurred on 20.4.2010 at about 6.30 p.m., the complainant Karam Singh was going to his fields for watering the same. The uncle of the complainant, namely, Zile Singh (petitioner No. 1) came along with his son Rajiv (petitioner No. 2) and Raj Kumar (non-petitioner). Zile Singh raised a 'Lalkara' to catch hold of the complainant Karam Singh and teach him a lesson for watering the field. Zile Singh (petitioner No. 1) caught hold of the complainant from his rear side and Raj Kumar (non-petitioner) gave a knife blow which hit on the stomach of the complainant on the left side. Rajiv (petitioner No. 2) gave a knife blow which hit inside the elbow of the left hand. Thereafter, Raj Kumar (non-petitioner) again gave a knife blow which hit on outside of elbow of right hand.