JAGAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C. in case bearing FIR No.122 dated 30.10.2018 under Sections 302, 326, 323, 506, 148, 149, 120-B IPC and under Section 27-54 and 30-54 of Arms Act at Police Station Bapoli, District Panipat.

(3.) As per prosecution case, FIR was registered on the statement of Devi Singh with the allegations that on 29.10.2018, at about 4/5 PM, an altercation had taken place between Ram Mehar and Nirmala over quarrel of children. The matter was resolved, but Pardeep son of Ram Mehar called his family members including the petitioner, his sons and others. They came duly armed with weapons and inflicted injuries to the complainant party in which Mohit fired a gun shot in the stomach of Savitri. Petitioner fired from his revolver on the right hand of Ajay and also fired at Sonu. Mohit also fired at Satbir in his stomach and right hand. Sewa Ram also received gun shot injuries while saving himself. Anoop gave lathi blow on the head of complainant. Karamvir also gave lathi blow on arms and shoulder and also inflicted injuries to other family members of the complainant.