CHANDER BHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition seeking anticipatory bail in case of FIR No. 105 dated 25.4.2021, under Sections 147, 149, 323, 324, 506 IPC, registered at Police Station Uklana, District Hisar.

(2.) The FIR was registered at the instance of Surender son of Om Parkash. It was stated that on 22.4.2021, the complainant along with his uncle was digging a water course in the fields. Raj Kapoor and Chander Bhan (petitioner) came there and caught hold of his uncle and the petitioner gave a 'Kasola' blow inflicting injury on the left hand. Thereafter, Raj Kapoor , Sunny and Kuldip also caused injuries.

(3.) Learned counsel for the petitioner submits that the petitioner has been falsely implicated. There was a dispute with regard to water course which ended in altercation. He further submits that the injuries sustained are of simple in nature.