RAMESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order shall dispose of Criminal Miscellaneous No.M-10641 of 2013 and Criminal Miscellaneous No.M-14835 of 2013 as prayer in both these petitions is for release of the petitioners on bail in terms of Section 439 Cr.P.C., in a case registered vide cross version in FIR No.506 dated 18.12.2012, under Sections 148, 149, 307 IPC and Sections 25 & 27 of the Arms Act, Police Station, Ratia, District Fatehabad.

(2.) THE allegations in the FIR reveal that the parties to the dispute were very well acquainted with each other. On 17.12.2012, the complainant accompanied by Sandeep, Balwinder and Gamma boarded a car to Ratia in connection with some personal work. They also visited the house of petitioner, Ramesh. Since Ramesh was not available, they went to see him in the fields where Ramesh and his father, Ram Kumar were working. Dhani of Kuldeep, brother of Ramesh, was situated nearby where said Kuldeep, his wife Rabina and mother Ram Murti were present. A sudden dispute erupted between these two brothers over the partition of the property and in that process, Kuldeep, his wife and mother went to the roof of Dhani and started firing from pistol and gun. In this incident, father of Ramesh was also injured due to a fire-arm injury.

(3.) LEARNED counsel for the petitioners, with reference to the aforesaid facts, contends that the petitioners deserve the concession of bail as no serious role has been attributed to them.