JASBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The epitome of the facts, which needs a necessary mention for the limited purpose of deciding the instant petition for anticipatory bail filed by Jasbir Singh son of Baljeet Singh, as claimed by the prosecution is that, Krishan(deceased) son of complainant-Pala Ram, was convicted on account of fight with his neighbourer Babli etc. He was released on bail by this Court. On 28.08.2011, complainant-Pala Ram and his son Krishan had boarded a bus from village Salwan to reach Panipat. At about 5.15 PM as soon as, the bus reached near the fields of Kalu Ram Gosain, in the meantime, accused Babli son of Balbir Singh & Sahab Singh son of Baljit Singh armed with swords, petitioner-accused Jasbir Singh armed with a knife, Moni son of Sahab Singh and Manbir Rana son of Dharam Pal armed with wooden handles(Binda) were standing on the road. All of them stopped and entered into the bus.

(2.) Having exercised and remained unsuccessful in the Court of Sessions Judge, now the petitioner has preferred the present petition for the grant of anticipatory bail in the indicated case, invoking the provisions of Section 438 Cr.P.C.

(3.) Notice of the petition was issued to the State.