DEVENDER @ DEVA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, by way of instant petition under Section 439 Cr.P.C., seeks bail pending trial in the case arising out of FIR No. 873 dated 27.10.2011, under Sections 307, 364, 148, 149 IPC and Sections 25, 27, 54, 59 of the Arms Act, registered at Police Station Sadar Hisar, District Hisar.

(2.) Notice of motion was issued.

(3.) Learned counsel for the petitioner submits that as per the version of the complainant-Anil himself, the incident has taken place on the spur of moment. The injured as well as the petitioner with some of their friends were taking liquor. While they were taking liquor, quarrel between complainant and accused took place, which got flared up.