SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) The petitioner seeks regular bail in a case registered against him for the offences under Sections 302 and 120-B IPC.

(3.) The FIR in the case has been registered on the statement of Balwant Singh, brother of the deceased Mangat Ram. According to the complainant, he and his brother namely Mangat Ram (deceased) were going on their respective cycles by putting tins on the same for bringing water from the tap near 'kothra' of Kartar son of Rakhe Ram resident of Dighal. The brother of the complainant was 20/25 steps ahead of him. When they reached near 'kothra' at about 6.30 am, a Cruizer vehicle driven by their neighbour Sandeep (petitioner) in a rash and negligent manner came from behind. It took a sharp turn all of a sudden and hit the cycle of the brother of complainant namely Mangat Ram from behind due to which he fell down on the road and received serious injury on his head. Sandeep (petitioner) then fled away with his vehicle towards Jhajjar. Mangat Ram, brother of the complainant died at the spot due to injury sustained by him on his head. The accident, it is stated, took place due to rash, careless and negligent driving of the 'cruizer' vehicle driven by the petitioner.