FAISAL KHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) AS per allegations contained in the FIR, 3 -4 boys with muffled faces entered into the house of complainant. One of them was having country made pistol and with an intention to commit theft, they demanded keys from the complainant but she refused. All those 3 -4 boys closed the complainant and her children in the bath room. In the meantime, husband of the complainant came on the motorcycle. On hearing the noise of motorcycle, all those boys started running here and there. Her husband opened the door of the bath room and brought them outside. While leaving, they gave injuries to the complainant and her mother -in -law Bhagwanti. One boy hit on the right eye of complainant with the butt of country made pistol and kicked her in the stomach. All the four boys succeeded in running. Due to the injuries, the complainant became unconscious. It is alleged that Rs. 12,000/ - along with one gold chain and one gold ring were taken away by them. The Petitioner was inducted on the confessional statement of Faiyaj Khan. The said person has been allowed the concession of bail vide order dated 21.08.2009 passed by Additional Sessions Judge, Nuh. The recovery from the Petitioner is only of one danda. The Petitioner is in custody since 02.11.2010. the trial is not likely to be concluded at an early date.

(2.) SO , without commenting on the merits of the case, the petition for regular bail stands accepted.