SUNIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 90 dtd. 14/4/2020, registered under Ss. 148, 149 (deleted), 323, 325, 307, 506, 201 of the IPC read with Sec. 34 of the IPC at Police Station Kalayat, District Kaithal.

(2.) Learned counsel for the petitioner relies upon a joint order dtd. 23/11/2021 passed in CRM-M-28846-2020 and other connected petitions, vide which co-accused Satish, Ramesh, Parladh @ Kala and Vijender Singh have already been granted the concession of regular bail by this Court. The operative part of the order reads as under:

(3.) The present cross version was registered in the aforesaid FIR on the statement of Shrikant, wherein it is stated that he has purchased one acre of land from Kuldeep Singh and due to this reason, Vijender Singh was nurturing a grudge against him and threatened to kill him. It is further stated that on the date of incident, a quarrel took place between them and the villagers pacified the matter, however, again the accused persons, namely Vijender, Parladh @ Kaka, Sunil, Randeep, Jaswant and elder son of Naib came in an i20 car and attacked on Shrikant and Satish. Vijender was having a pistol in his hand and when they had a fight, the pistol fell down on the ground, which was picked up by Parladh @ Kala and he fired at Satish and both of them fell down. Later on, they were taken to a hospital for treatment.