RINKU Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 438 Cr.P.C. for grant of anticipatory bail to the petitioner in case FIR No.558 dated 16.12.2020 under Sections 148, 149, 323, 325, 506, 120-B of IPC, 1860; Section 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'SC/ST Act') (Sections 325 and 120-B of IPC and Section 3 of the SC/ST Act added later on) registered at Police Station Gohana City, District Sonepat, Haryana.

(2.) Learned counsel for the petitioner submits that as per allegations in the FIR, complainant Sanjay is running a grocery depot in the village and on account of some previous altercation, there was a dispute between him and co-accused Rajender, however, the matter was settled between them through Panchayat but keeping a grudge, Rajender along with his son Rahul alias Bholu and others came to his shop and caused him injuries with their respective weapons.

(3.) Learned counsel for the petitioner further submits that petitioner was not named in the FIR, however, his name surfaced on the disclosure statement of one of the co-accused.