SUMIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through video-conferencing on account of lockdown due to outbreak of pandemic COVID-19.

(2.) Mr. Manish Bansal, Asst. Advocate General, Haryana puts in appearance on behalf of the State on his own.

(3.) Petitioner Sumit has sought first anticipatory bail under Section 438 Cr.P.C. in case bearing FIR No.430 dated 10.08.2019 under Sections 148, 149, 323, 506 IPC pertaining to Police Station Yamuna Nagar City, District Yamuna Nagar. The precise allegations are that on 09.08.2019 around 4.00 p.m. petitioner along with his four co-accused non-applicants, who were armed with iron rods and lathis, attacked one Rahul Panjeta who was standing in Kanhaiya Chowk. The petitioner is attributed a blow on the head of the injured by means of an iron rod whereas other injuries have been attributed to the co-accused which are all simple in nature.