SONU KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petitioner is for grant of regular bail in case bearing FIR No.184/2012 dated 18.07.2012, under Sections 147, 148, 149, 452, 302, 307, 436, 323, 332, 353, 427, 114 IPC, P.S. Manesar, District Gurgaon.

(2.) THE FIR came to be registered on account of murder of Avneesh Dev, General Manager, HR, Maruti Suzuki India Limited, Manesar, Gurgaon.

(3.) THE spate between Jiya Lal, worker and Ramkishore Majhi, Supervisor entailed in suspension of Jiya Lal who ultimately triggered unrest amongst the workers. The workers stopped work and they formed a mob of 500 -600 along with some other unidentified workers started assaulting management people, ransacking, destroying the management property and involved in looting spree.