MOHIT SHARMA 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.486 dated 25.11.2018 under Sections 148, 149, 323, 324, 326, 452, 307 IPC and under Section 25 of Arms Act registered at Police Station Kurukshetra University Kurukshetra, District Kurukshetra.

(3.) Fir was registered by the complainant namely Anil Kumar with the allegations that on 24.11.2018 at about 11.30 PM, he along with his son Saurabh and nephew Deepak were sleeping in outer room of the house. They heard some noise of breaking open of main gate and also some abuses. Saurabh went outside. Ravi @ Gorkha fired upon him with a country made pistol. The bullet went passed over his head. There were many persons with Ravi @ Gorkha. They assaulted him. Thereafter, Anoop hit the complainant with sword on his hand. The complainant tried to stop the blow with his left hand resulting in chopping off of his little finger. Nandu Pandit inflicted gandasi blow on his hand which was avoided by him with his right hand and the blow landed on the little finger. Anup Barwa attacked three times with his sword on the back of the complainant, resulting in bleeding from the back. Cheema also hit the complainant on left thigh with danda. Petitioner gave a lathi blow on the left ankle of the complainant. Anoop again attacked twice with his sword on his head.