SAVITA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Savita wife of Sursh Kumar accused-petitioner has applied for grant of regular bail in case FIR No.191 dated 21.5.2012 registered at Police Station Urban Estate, Rohtak under Sections 148, 149, 452, 307 and 302 of the Indian Penal Code ( in short the IPC) and Sections 27 (54)(59) of the Arms Act.

(2.) The law was set in motion by Kuldeep Singh son of Daya Nand complainant, who has stated that he along with Bhupinder son of Chand Singh at the asking of Norangpal son of Munshi Ram had gone to House No.390 Sector 1, Rohtak in their Alto Car bearing registration No. HR-11D-7695 after alighting from the car, they came to the said house where Norangpal was available. In the meanwhile Laxmi Devi, mother-in-law of Harpal, brother of Norangpal, father-in-law Ram Kumar Dahiya, sister-in-law Savita Hooda, brother-in-law Kuldeep son of Ram Kumar, Ravinder son of Dharam Pal Malik and Dharam Pal arrived there in Car bearing registration No. DL3-CM/6589 Maruti 800 and DL AB 0472 Santro. Ravinder was carrying a double barrel gun of 12 bore, Dharam Pal was carrying a Gandasi, Savita and Kuldeep were carrying iron rod and Ram Kumar and mother-inlaw Laxmi were carrying danda. They raised lalkara to each other to teach a lesson for taking forcible possession of the kothi.

(3.) Learned counsel for the petitioner has submitted that in a civil litigation as well as in a criminal litigation possession of Laxmi Devi was upheld. It is further contended that according to the FIR Kuldip Singh and the present petitioner Savita have been attributed blows with iron rod at the back and feet of Norangpal but there is no corresponding injury on the person of the deceased. He has further contended that the petitioner is a married lady and living separately since 1988 and all the family members have been involved.