VIRENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) CRL . Misc. No. 7591 of 2004 is allowed. Annexures P1 and P2 are taken on record.

(2.) VIRENDER Singh alias Pappu alias Harvinder prays for regular bail in case FIR No. 314 dated 23.11.2002, under Sections 304/325/323/34 IPC, registered at police station Narnaund, District Hisar. It is a case of one version and a cross version. From the side of the petitioner one person namely Rajpati has lost her life, whereas from the complainant side one Risal Singh has died. There are injured as well from both the sides. Two challans have been submitted in Court. Both the cases have been committed to the Court of Sessions by now.

(3.) AJMER Singh and his four brothers own 19 acres of joint land; that he has constructed a house, which is on the road side of the village, in which he is residing with his family; that his maternal grand father belongs to village Sunaria, District Rohtak; that his maternal uncle (Mamma) Risal Singh was unmarried and he as well as his real brother Prit Singh are married in one house in village Kungad; that wife of Prit Singh has died about 5/6 months ago; that Prit Singh has two sons namely Bijender and Virender @ Pappu; that the petitioner is married to Shakuntla alias Guddi in village Singhwa; that Risal Singh used to keep Harvinder @ Pappu, the nephew of Ajmer Singh and Guddi as also their children at Rohtak as they were being brought up there; that Guddi had turned out her husband (the present petitioner) from the house and Kuldip @ Kalu son of Sumer singh used to cultivate the land of the present petitioner.