DAYAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case is being taken up for hearing through Video Conferencing due to Covid-19 pandemic.

(2.) Prayer in the petition under Sec. 439 Cr.P.C. is for grant of regular bail to the petitioner in case FIR No.275 dtd. 16/8/2020, registered under Ss. 148, 149, 323, 325, 452, 506 IPC, to which Sec. 307 IPC was added later on, at Police Station Chandimandir.

(3.) Learned counsel contends that the petitioner, who is old man of 73 years, has been implicated falsely so as to rope in all family members and that as per the FIR, no injury is attributed to the petitioner and that even otherwise, the FIR reveals that there was an on-going dispute between the family of the complainant as well as the petitioner since a number of months, that as per the allegations in the FIR, on 15/8/2020 at about 09:30 p.m., when the complainant party was taking dinner, then suddenly Jasbir, Kamaljit, Sukhwinder Singh, Satinder, Dayal Singh, Kaki, Piddi, Pooja, Neelam and Pammi entered the complainants house and attacked the complainant party with sticks, rods, bricks and stones and in said scuffle, Kulbant Kaur suffered injury on her left arm and other parts of the body, whereas complainant suffered injury on his back and leg, Gurdas Singh suffered injuries on his right hand and elbow while Ravinder was given blow by iron rod on his head and hand by Jasbir Singh, while Surjit Singh was attacked by Sukhwinder with a stick and rod on his back and his clothes were torn, and Jasbir and Kamaljit attacked Balkar Singh with sticks, bricks and stones.