PARVEEN @ BINNA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Section 439 Cr.P.C. praying for grant of regular bail to the petitioner in a case arising out of FIR No. 635 dated 01.11.2010 registered at Police Station Chandni Bagh, Panipat under Sections 307, 323 and 34 IPC, during pendency of the trial. It is stated that offence under Section 302 IPC was added later-on.

(2.) The petitioner had earlier approached this Court for grant of bail, however, a Coordinate Bench of this Court had dismissed the petition as withdrawn with liberty to file it afresh after recording the statement of Kaushalya.

(3.) Counsel for the petitioner states that now the statement of Kaushalya has been recorded. In her testimony she has stated that hearing noise of quarrel she was attracted to the spot. At that time, four persons namely Rajan and Mannu sons of Chuni Lal, Bina @ Bijender son of Jogi Ram and Binnu @ Parveen son of Daya Nand were present at the spot. She alleged that Rajan inflicted a knife blow in the abdomen of her son Puneet, Mannu inflicted a blow with an empty bottle on the head of Puneet, accused Bina @ Bijender inflicted a Saria (iron rod) blow on the face of Puneet, whereas Binnu @ Parveen (the present petitioner) inflicted fist and kick blows to Puneet.