DILBAGH SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Section 439 Cr.P.C for the grant of regular bail to the petitioner in respect of FIR No.73 dated 12.04.2021 registered under Sections 148, 149, 323, 324 and 506 of IPC (Section 326 IPC added later on) at Police Station Ismailabad, District Kurukshetra.

(2.) Learned counsel for the petitioner submits that the petitioner has wrongly been involved in the present case and rather, the injuries attributed to the petitioner are self suffered. Learned counsel for the petitioner further submits that there is an animosity between the petitioner and the complainant and the complainant has already got other cases registered against the petitioner on the similar allegations, wherein the petitioner is already on bail.

(3.) Notice of motion.