SATYAWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through Videoconferencing on account of outbreak of pandemic COVID-19.

(2.) The allegations against petitioner Satyawan in this first anticipatory bail application under Section 438 Cr.P.C. in case FIR No. 165 dated 13.6.2020 under Sections 323, 506 IPC and Section 307 IPC added later on, PS Sahlawas, District Jhajjar, have been levelled by complainant Pardeep.

(3.) The brief allegations are that both the partes are neighbours and on 13.6.2020 due to rain water logging in the area, Umesh brother of the complainant was cleaning the drain and the accused-petitioner who happens to be the uncle of the complainant objected to it and a fight ensued. It is alleged that the accused-petitioner hit the complainant on the head with an iron rod.