RAVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail in FIR No. 163 dated 04.03.2020 under Sections 147, 148, 149, 323, 365, 379-B, 452, 506 IPC (Section 367 IPC was added and Sections 147, 148, 149, 379-B IPC were omitted later on), registered at Police Station City Bhiwani, District Bhiwani.

(2.) Learned counsel for the petitioner submits that during the investigation, Section 367 IPC was added and Sections 147, 148, 149, 379-B were deleted. It is further submitted that as per allegations in the FIR, registered at the instance of Sahil, Vikas @ Lal, petitioner Ravi, Nihal Singh and his wife Akbam Nayak and Kali came to their house. The petitioner was carrying a sword, Kali was carrying iron pipe, Lal was having iron rod and attacked them and caused injuries and collectively caused injuries to the complainant and his father. Thereafter, the accused persons took the complainant from the house and thrown him in the street and ran away. The accused persons also took mobile phone of the complainant.

(3.) Learned counsel for the petitioner further submits that investigation is complete; challan stands presented and the petitioner was initially granted interim bail by the trial Court due to COVID-19 situation on 04.07.2020 and later on, he surrendered on 16.10.2020, after availing the interim bail. It is further submitted that during the period, when the petitioner was on interim bail, he has not misused the same and there is no allegation that he has tried to temper with the prosecution evidence. It is also submitted that the petitioner is not involved in any other case and he should be granted the concession of regular bail.