MONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) This common order shall dispose of two petitions bearing CRM-M No.39073 of 2018 and CRM-M No.51516 of 2018 each titled as 'Monu Vs. State of Haryana and another' as they arise from the same facutal matrix.

(2.) The respective prayer made in both the petitions is for cancellation of bail of Surjeet son of Fakir Chand and Jogi Ram son of Madu Ram in FIR No. 217 dtd. 13/6/2017 under Ss. 148, 149, 323, 341, 302 and 307 of IPC registered at Police Station Sadar Tohana, Distrtict Fatehabad.

(3.) The facts, in brief, are that the respondents-accused herein, along with other co-accused, arrived at the land of the petitioner- complainant, in order to take possession of the same. In order to avoid conflict, the petitioner started walking towards his house, but respondent-Surjeet, along with rest of the armed, unlawful assembly attacked the complainant party, with an intention to kill. Resultantly, Deepak son of Madan Lal and Virender son of Zile Singh died on the spot and Krishan son of Tara Chand sustained a firearm injury on his eye. Additionally, Ajay, Shamsher, Dhoopa, Harjit and Monu son of Ram Kumar also sustained injuries due to charre, laathi and gandasi blows. The petitioner, Bittu son of Rameshwar, Ram Lal son of Veer Bhan, Sukhbir son of Shishpal, Rajbir son of Shishpal, Raj Kumar son of Kehar Sing and Jagdeep son of Krishan rescued the injured. The accused fled the spot with their respective weapons.