SULTAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) As identical points for determination for the grant of regular bail are involved in the indicated petitions, arising out of the same case/FIR, therefore, I propose to dispose of the same, vide this common order in order to avoid the repetition of the facts.

(2.) Tersely, the facts & material, culminating in the commencement, relevant for deciding the instant petitions for regular bail and emanating from the record, are that complainant Krishan Kumar Deswal, Advocate (for brevity "the complainant") & his friends had gone on tour at Dalhousie in a Taxi. On 20.6.2012, they returned back. As soon as, they reached near ITI Chowk, Karnal, in the meantime, driver of the Taxi asked them to alight from the vehicle there. When they insisted him to drop them to their houses, then, petitioner Suraj started abusing them and called other drivers at the spot. They attacked them with iron rod, which hit on left arm and back of the complainant. They were also stated to have caused simple injuries to other persons. In the background of these allegations and in the wake of statement of complainant, the present case was registered against the petitioners-accused, by means of FIR No.477 dated 20.6.2012, on accusation of having committed the offences punishable under sections 148, 307, 323 & 325 read with section 149 IPC by the police of Police Station Civil Lines, Karnal in the manner depicted here-in-above.

(3.) Having exercised and lost before the Sessions Judge, now the petitioners-accused have preferred the instant petitions for regular bail in the indicated case, invoking the provisions of section 439 Cr.PC.