KARAN SINGH ALIAS KARANJEET Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 439 of the Code of Criminal Procedure, 1973 (here-in-after called the 'Cr.P.C.') for grant of regular bail by petitioner Karan Singh alias Karanjeet in case FIR No.208 dated 09.06.2013 under Sections 323, 324, 341, 304 of the Indian Penal Code, 1860 (here-in-after called the 'IPC'), (charge under Section 302 IPC added later on) Police Station Nissing, District Karnal.

(2.) As per the prosecution allegations, on 08.06.2013 at 08:00 A.M., the present petitioner along with his co-accused armed with their respective weapons caused injuries to complainant Gurlal Singh, Harwinder Singh son of Gurlal Singh, Mamtaj Singh son of Lakha Singh and Gagandeep Singh son of Jagir Singh due to the land dispute. Harwinder Singh succumbed to the injuries. The present case has been registered on the statement of Gurlal Singh, the father of the deceased.

(3.) Mr. V.K. Jindal, learned Senior Advocate initiating the arguments contended that it is a case of version and cross-version. In fact, Gurlal Singh accompanied by his companions had criminally trespassed in the residential Dera of the accused party, damaged their household articles and also caused injuries to their family members. Serious injuries were caused to Manjeet Kaur wife of co-accused Major Singh. Injuries were also caused to Jasbir Kaur, his mother. He further contended that the blood stained earth has also been lifted by the Investigating Officer outside and from inside the residential Dera of the accused party, which supports the cross-version. He further contended that total ten persons were named by the complainant in the FIR but the challan has been filed only against four persons namely Major Singh, Charat Singh, Ajaib Singh and the present petitioner. The remaining persons have been found innocent, which shows falsity in the prosecution version. Gurlal Singh himself has a criminal record.