VIRENDER ALIAS BINDU Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition for anticipatory bail filed in case bearing FIR No.01 dated 4.1.2013, under Sections 325, 323, 506, 148, 149 IPC and newly added offence under Section 307 IPC, registered at Police Station City Tohana, District Fatehabad. On 07.02.2013 the following contentions were noticed:-

(2.) TODAY learned Learned AAG, on instructions from SI Dinesh Kumar, have accepted these factual assertions. He has, however, argued on the same line as was argued by Mr.Duhan on the last date. Apart from that learned counsel appearing for the respondents have also argued that in any case as far as Rohtash is concerned he should not be granted the concession of anticipatory bail because he was carrying a Gandasi which he used. Learned senior counsel states that as per medicolegal report the injury caused by Rohtash was obviously from the blunt side as it was a lacerated wound and the kind of weapon used is stated to be blunt. As per learned senior counsel at this stage, at least these petitioners who were attributed injuries under Sections 323 and 325 IPC cannot be said to be having a common intention with Jagdish and consequently at this stage their further custodial interrogation would not be justified.