PARVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Parveen Kumar son of Pratap Singh, has directed the instant petition for the grant of regular bail, registered against him along with his other main accused-Krishan, Raju, Sandeep and others, by means of FIR No.107 dated 09.03.2012, on accusation of having committed the offences punishable under Sections 147, 148, 323 and 302 read with Section 149 IPC, by the police of Police Station Sadar, District Bhiwani, 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 injury nor overt-act or any weapon is attributed to the petitioner in the FIR. Subsequently, the prosecution claimed that the petitioner and Sunder caused injuries to PW Pawan Kumar. As acknowledged by learned prosecutor, there is only one injury on the person of PW Pawan Kumar, which is attributed to two persons, namely, Parveen Kumar (petitioner) and Sunder accused.