MITHUN SARDAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners have filed this petition under Sec. 439 Cr.P.C. for grant of regular bail, pending trial in case FIR No.414 dtd. 8/12/2020, under Ss. 302 and 34 IPC, 1860, registered at Police Station, Rai, District Sonepat, who are in custody since their arrest on 8/1/2021.

(2.) The above FIR was registered on the statement of complainant Sampat Lal, wherein it was stated that he along with his son Gulab Chand, Manoj Sardar (son-in-law), Mithun Sardar, Rama Sardar, Shambhu and 4-5 mother persons had come to village Palri, Haryana in the month of September for livelihood. They all used to work as labour and all are living in the farm of Phoolkawar alias Sunra at village Palra. On 9/11/2020, an altercation took place between his son-in-law and Mithu, Rama and Shambu and they fought with Manoj (son-in-law of the complainant) and hit him with brick and gave him slaps and fist blows. He somehow saved himself.

(3.) On 10/11/2020, he took Manoj to the hospital for treatment, from where he was referred to PGI Rohtak. On 11/11/2020, they took Manoj to AIIMS Hospital, Delhi for treatment where he succumbed to his injuries. On these broad allegations, the above FIR was registered.