RAMESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) AS , identical points for consideration to grant the concession of regular bail to the petitioners or otherwise, are involved, therefore, I propose to decide the above indicated petitions, arising out of the same FIR/case, by means of this common order, to avoid the repetition of the facts.

(2.) THE matrix of the facts and material, which needs a necessary mention for the limited purpose of deciding the instant petitions for the grant of regular bail to the petitioners and emanating from the record, is that there was a dispute between the parties with regard to the possession of the plot, in question, owned by Wakf Board. The prosecution claimed that both the cross -parties claimed their possession over it. On the fateful day of occurrence(15.07.2013), they gathered at the spot with their respective weapons. There was a cross -firing between them, in which, Balwinder @ Rinku succumbed to his injuries on one side(for brevity "the 1st case"), whereas Vicky @ Mahakal died on the other side(for short "the 2nd cross -case"). In the wake of complaint/statement of complainant - Mahender Singh son of Jug Lal, 1st criminal case was registered against the petitioners and their other co -accused, for causing the murder of Balwinder @ Rinku, vide FIR No.279 dated 15.07.2013, on accusation of having committed the offences punishable under Sections 302, 148, 149 and 109 IPC, Sections 3 and 4 of The Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 and Sections 25, 27, 30, 54 and 59 -A of The Arms Act, by the police of Police Station Barwala, District Hisar.

(3.) SEQUELLY , in pursuance of the statement of complainant - Akash @ Chinki son of Om Parkash, another 2nd criminal cross -case was registered, for causing the murder of Vicky @ Mahakal, in the same very incident against petitioner Vikramjeet Singh son of Darshan Singh, accused Jaibir son of Bhim Singh, Bijender son of Krishan Naik, Surender Gill son of Dhania Gill, Rajiv Kaushik son of Ram Kumar, Raj Kumar son of Mange Ram, Narvi Gill son of Surender Gill and Sunil Dhanda etc., in the manner depicted here -in -above.