JOGINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.388 dated 16.09.2019 registered under Sections 147, 149, 323, 307, 341, 506 IPC at Police Station Azad Nagar, Hisar.

(3.) Perusal of reply filed by way of affidavit of Mr. Joginder Sharma, HPS, Deputy Superintendent of Police, Law & Order, Hisar would show that the petitioner gave brick blow on the head of the husband of the complainant and other co-accused gave kicks and slaps to her husband. Petitioner attacked the husband of the complainant on his head with a weapon, due to which her husband became unconscious. Injury No.1 found on the person of the injured was referred for surgical opinion and injury No.2 was advised eye opinion. As per opinion of the Doctors, injury No.1 was found to be grievous as well as dangerous to life and both the injuries were declared as grievous in nature. Offfence under Section 307 IPC was added. First bail application filed before the Additional Sessions Judge, Hisar was withdrawn on 18.11.2019. Thereafter, second bail application was filed before the same Court and the same was dismissed on merits vide order dated 11.12.2019. Third bail application was filed by labeling the same to be first bail application. Resultantly, that was listed before some other Presiding Officer. Bail was granted to the petitioner vide order dated 24.02.2020 on merits.