VIKAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter has been taken up through video conferencing.

(2.) The present petition has been filed under Sec. 439 Cr.P.C. for the grant of regular bail in FIR No. 07 dtd. 26/1/2020 under Ss. 148, 149, 302, 323 IPC [Sec. 325 IPC and Sec. 3(1)c of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short - the SC and ST Act) added later on] registered at Police Station Bhatu Kalan, district Fatehabad.

(3.) Briefly stated, the case of the prosecution is that Kamal son of Ram Niwas Mhawar filed a complaint with the police that on 25/1/2020, on the occasion of birth of his son, they were having Puja ceremony in their house; in the night, at about 10:30 p.m., after the ceremony was over, Rahul, Dholu, Monu, Dhriraj, Surender and Vikas came to his house without any invite; when their entry was objected to by the complainant, aquarrel started; Rahul attacked the complainant's maternal grandfather and gave a brick blow on his chest, resulting in his fall on the ground; the complainant's maternal grandfather then became unconscious and was taken to a hospital, where he was declared dead and that Sonu and Ravi who are related to the complainant also received injuries in the aforesaid quarrel.