SANT RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Accused Sant Ram has filed this petition for bail in case FIR No.91 dated 19.05.2011, under Sections 365, 342, 323 and 506 read with Section 34 of the Indian Penal Code (in short -- IPC), registered at Police Station Chhappar, District Yamuna Nagar.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) According to the prosecution version, the petitioner, along with other persons, kidnapped the complainant and took him to Village Malikpur and tied him with rope and poured acid on his private parts.