PRINCE PAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks regular bail under Section 439 Cr.P.C in case bearing FIR No.63 dated 12.03.2020 registered under Sections 148, 149, 323, 324, 326, 307, 341, 506 IPC and Sections 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va) of the Scheduled Castes and Schedules Tribes (Prevention of Atrocities) Act at Police Station Ismailabad, District Kurukshetra.

(2.) Fir was registered at the instance of CharanDass @ Sonu who alleged that about 4 years back, Ajay Guraya had caused injuries to him. The matter was compromised in the Panchayat, but Ajay Guraya kept grudge against the complainant. On 10.03.2020, on the festival of Holi, the complainant along with his friends was going to ThaskaMiranji in a car of his friend Sanju. They alighted from the car near a liquor vend to answer call of the nature. At that time, Ajay Guraya and Maninder Singh Sodhi came from the side of liquor vend and started abusing them. Complainant and his friends boarded the car and came to the village ThaskaMiranji. Sanju dropped them near the street and went away. At about 2 PM, when the complainant and his friends were going, then near the bara of Ram Chander, 5-6 motorcyclists came duly armed with sword, gandasi, bindas and dandas and they encircled the complainant and his friends. Ajay Goraya was armed with sword. Petitioner was armed with gandasi. Amarjeet Singh was armed with binda. Manpreet Singh was armed with danda. Vachitar Singh was armed with danda. Gurmukh Singh was armed with danda and other unknown persons were also armed with dandas and bindas. Ajay Goraya raised a lalkara and gave sword blow on the left side of the neck of the complainant. Petitioner attacked the complainant with gandasi and the complainant warded off the blow by his right hand and the gandasi hit his wrist. Petitioner again gave a gandasi blow on the left arm, due to which the complainant fell down. Other accused also opened attack on the complainant. When friends of the complainant tried to save him, then they were also attacked. On raising alarm, many persons attracted to the spot, but the assailants kept on beating the complainant and his friends. Thereafter, they fled away from the spot.

(3.) Learned counsel for the petitioner submitted that the complainant was medico legally examined on 10.03.2020 at 5:30 PM. As per MLR, following injuries were found on the person of the complainant:-