SUNIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this order, I intend to dispose of Crl.M.Nos.M-39995 of 2012, M-39997 of 2012, M-40007 of 2012, M- 40013 of 2012, M- 40015 of 2012, M-41200 of 2012, M-3506 of 2013 and M-9740 of 2013, as all these 8 petitions have been filed for grant of regular bail in FIR No. 184 dated 18.7.2012 under Sections 147, 148, 149, 452, 302, 307, 436, 323, 332, 353, 427, 114, 201, 120-B, 34, 325, 381, 382 IPC, registered at Police Station Manesar, Gurgaon.

(2.) The law was set in motion by recording the statement of Deepak Anand s/o Om Parkash, working as General Manager in Maruti Suzuki India Limited, Manesar. He has stated that he was working a General Manager in the company in morning shift 'A' which starts at 6.30 A.M. To 3.00 P.M. Whereas two other shifts 'B' and 'C' were also observed in the factory. On 18.7.2012 in the first shift at about 8.30 A.M. Ram Kishore was working as supervisor in the company. He was manhandled by one worker of Maruti Suzuki Worker Union namely, Jia Lal s/o Ram Lal. The supervisor complained of against the misdeeds of Jia Lal to the officers of the company. Therefore, management suspended Jia Lal from the company. Said Jia Lal instigated office bearers of the Union that he was wrongly suspended. The Union had a meeting and all the workers of 'A' shift were circulated a message by the workers of the Union that after completion of 'A' shift, they would not leave the company gate, rather would indulge in fight with the company management.

(3.) The workers were raising slogans. The complainant named 55 such workers of the Union in the First Information Report who alongwith some other workers then gathered in the office hall and had a talk with the company management. At the time of talks with the company management, C.S. Raju - CGM, HR, Vikram Treasurer, Vikram Verma - CTGM Production, Vikram Sarin - GM Production, P.K. Rai - CGM Production, Virender Parshad - CGM HR, Anil Gaur - GMO HR, Salil Bihari Lal - AGM HR including Avnish Dev - GH HR (since deceased), were present on behalf of the company. The Labour Officer Dinesh and Chander Pal Labour Inspector were also present at the time of talks. All the workers were in anger. They raised slogans against the company and left the meeting hall. At about 7.00 P.M. the office bearers of the worker union and about 500-600 other workers under a pre-plan, while armed with Belcha, rods, lathies, iron rods, dandas etc. entered into the office and started assaulting all the members of the management who met them with an intention to kill them. They put the time office, office and company premises on fire.