JATIN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in respect of a case registered against him vide FIR No. 303, dtd. 30/6/2021, Police Station City, Sirsa, under Ss. 323, 506, 34 IPC (Ss. 324 and 326 IPC subsequently added).

(2.) The FIR was lodged at the instance of Raman Sharma wherein it is alleged that on 25/6/2021 at about 10.30 pm Anuj Babbar called him from his house on some excuse and when he went out, he saw that Ajit Bhatia, Jatin Kumar (petitioner) and Sheru were already standing there behind Surya Hospital and who were carrying sharp edged weapons. It is alleged that the accused started giving beatings to him and attacked him with sharp edged weapons and inflicted injuries on his head, shoulder, abdomen and on his face. When the complainant raised alarm, several persons from neighborhood were attracted and upon seeing them the accused ran away from the spot while issuing threats.

(3.) Learned counsel for the petitioner has submitted that he has falsely been implicated in the instant case and in fact even as per the case of prosecution, a co-accused namely Ajit Singh in his disclosure statement has categorically stated that petitioner-Jatin Kumar had merely given a lift to the other accused on his motorcycle and he remained there at the spot while the others committed the crime. It has been submitted that in these circumstances it is clearly apparent that the petitioner has not been attributed any injury.