RAHUL Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is a petition for anticipatory bail in case of FIR No. 182 dated 02.10.2020 under Sections 147, 148, 149, 324, 506 of the IPC, 1860 (later on Section 326 IPC was added) registered at Police Station Mauli Jagran, Chandigarh.

(3.) There was fight between two parties on 26.07.2020. The dispute started due to parking of a two wheeler. The initial FIR No. 164 dated 27.07.2020 under Sections 147, 148, 149, 323, 452, 506 of the IPC was registered on the complaint of Chander at Police Station Mauli Jagran, Chandigarh. The accused were Madan, Hanuman, Lekhraj, Raj Kumar, Sarabjit and Radha. A cross version was put forth by the accused was not considered, they approached this Court by way of petition. Thereafter FIR No. 182 dated 02.10.2020 was registered under Section 147, 148, 149, 324, 506 of the IPC and Section 326 (added later on) at Police Station Mauli Jagra, Chandigarh.