NAUDEEP KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Section 439 of the Code of Criminal Procedure, 1973 is filed for grant of regular bail in case FIR No. 25, dated 12.1.2021 under Sections 148, 149, 332, 353, 186, 384, 379-B, 307 of Indian Penal Code, 1860, registered at Police Station Kundli, District Sonipat.

(2.) It would be apt to note at this stage that the alleged incident took place on 12.1.2021 outside the premises of M/s Shahran Elecmech Private Limited, Plot No. 349, Phase-4, Sector 57, HSIDC, Kundli. For this incident two FIRs were registered. FIR No. 26/2021 was at the behest of the Accountant of the Company and the present one was by the Station House Officer of Police Station, Kundli. The petitioner was granted bail in FIR No. 26/2021, by Judicial Magistrate 1st Class, Sonipat, vide order dated 15.2.2021.

(3.) As per the pleadings, the petitioner along with some workers were making a peaceful protest outside the factory premises. The grievance was being raised regarding non-payment of wages to some of the labourers. Whereas the case of State is that protest turned violent, police officials were attacked and in the process injuries were inflicted to police personnels. There was also an attempt to snatch the weapons from the police.