PARAMJIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Paramjit, the petitioner has sought regular bail in a case registered by way of FIR No. 141, dated 06.05.2011 at Police Station Kalanaur, District Rohtak for an offence punishable under sections 148, 109, 114, 302, 307, 323, 325 read with section 34 of the Indian Penal Code, 1860.

(2.) In brief, the prosecution case is that a group of 17 or 18 persons including the petitioner was collecting donations for Gaushala and during the said operation, an altercation took place in which Bali Pehalwan and Sombir fired gun shots at Vishnu, who died at the spot.

(3.) Learned counsel for the petitioner submits that the petitioner is not named in the FIR. According to him, his name surfaces for the first time in the statement of Naveen an injured who claims that the petitioner gave a lathi blow on his chest. It is found to be a simple injury. He has further submitted that the petitioner is in custody since 18.06.2011 and that similarly placed co-accused of the petitioner namely Satish, Kuldeep, Rajbir, Dharambir and Rajinder have been granted regular bail by this court.