NAVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Naveen son of Prem Singh, has directed the instant petition for the grant of regular bail in a case registered against him along with his other main co-accused Parveen @ Channa, Satyawan and Sarla etc., vide FIR No.228 dated 30.10.2011, on accusation of having committed the offences punishable under Sections 148, 149, 323, 324, 327, 307, 452, 506, 379 and 216 IPC, by the police of Police Station Kharkhoda, District Sonepat, invoking the provisions of Section 439 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) WHAT cannot possibly be disputed here is that, neither any specific injury or role is attributed to the petitioner in the FIR. Subsequently, the prosecution claimed that petitioner-Naveen has inflicted a 'kulhari' blow, which landed on the neck of Om Parkash, causing muscle deep injury. He did not repeat the injury on the person of Om Parkash. The remaining injuries assigned to the petitioner to other injured persons are simple in nature. In that eventuality, whether the provision of Section 307 IPC is attracted or not, would be a moot point to be decided during the course of trial by the trial Court.