NARENDER ALIAS MONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Section 439 Cr.P.C is for grant of regular bail to the petitioner in case F.I.R No.357 dated 1.12.2012 under Sections 148/323/302/149/216 IPC, registered at Police Station Murthal, Distt. Sonepat.

(2.) As per the allegations in the FIR, the accused-Sonu was having a grudge against the family members of the complainant as they have warned him for using objectionable words against complainant's sister Rekha. On 30.11.2012 at about 9.30 p.m., when the complainant and his brother Narinder along with mother Anaro Devi alias Naro were at home, then Amit alias Beenu, S/o Ram Phal, and Sandeep alias Inder, armed with lathis and dandas, came there. It is specifically alleged that Sonu gave a danda blow on the nose of the complainant's mother Anaro Devi. Arun gave fist blows on her both eyes and Amit alias Binu gave lathi blow on her head.

(3.) She fell down. The complainant and his brother Narinder started looking after their mother, whereupon Monu, S/o Raj Kumar hit a brick on the eye of Narinder. Sandeep gave a lathi blow on his right elbow. Sandeep, R/o Lakhu Buwana, gave a lathi blow on the head and one fist blow on the ear of the complainant. They raised a noise, a number of persons from the village came there and on seeing them, the accused fled away from the spot.