GAURAV BAISLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common order two petitions, which arise out of the same FIR are being disposed of.

(2.) The prayer in these petitions is for cancelling the bail which has been granted to the private respondents/accused by the Court below. Learned counsel for the petitioner submits that an FIR was got registered against the private respondents bearing FIR No.443 dtd. 19/7/2021 registered under Ss. 148, 149, 323, 324, 325, 427, 429, 307 and 506 IPC at Police Station Ballabgarh City, District Faridabad. Learned counsel argues that the injuries which the victim has received are life threatening and have been inflicted on the head of one of the victims but still, without taking into consideration the injuries inflicted upon the victims, as well as the fact that private respondents were part of an unlawful assembly with specific allegations of inflicting injury against them, private respondents have been extended the concession of regular bail by the Court below by merely considering the nature of weapon attributed to them i.e. dandas and the accusation of giving fist blows and that too, at a stage where the challan has only been presented after the grant of bail to the respondents/accused and the material witnesses including complainants/victims are yet to be examined.

(3.) Learned State counsel submits that the injuries received by the victims are life threatening and one of the victim has received injuries on the head and as, the private respondent/accused were part of the unlawful assembly with specific allegations against them of inflicting injuries upon the victims, merely by noticing the fact that the respondent/accused were only armed with danda and attributed blow with the said weapon along with fist injuries and were not required by the Investigating Agency for further investigation as of now, though the said ground is not sufficient enough ground for the trial Court to grant the concession of bail to the private respondents given the seriousness of the offence they are charged with.