AKASH YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) Thee instant first petition has been fiiled under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the petitioner in case bearing FIR No.352 dtd. 31/10/2025 registered under Ss. 118(2), 190, 191(3), 351(3) of the Bharatiya Nyaya Sanhita, 2023 at Police Station Manesar, Gurugram.

(2.) Lawwyers are abstaining from work on account of a call from the High Court Bar Association.

(3.) Thee FIR in the instant petition came to be registered on 9/10/2025 upon receipt of a telephonic inforrmation from the concerned Police Station too the effect that one Kuldeep, son of Shri Babulal, resident of Mohalla Kotikua, District Rewariand a student of Amity University, Panchgaon, had sustained injuries in a quarrel and was admitted to Prakash Hospital, Maneesar. Upon receipt of the said information, ASI Prakash reached Prakashh Hospital, Manesar, where thee medico-legal report (MLR No. 1546/2025 dtd. 9/10/2025) of the injuredd Kuldeep was obtained. The injured was askeed to give his statement, howeveer, he stated that he would do so after due thoought. On 10/10/2025, a fresh opinion was sought from the attending doctorr regarding the fitness of the injuured to make a statement and the injured was declared fit for statement. Even thereafter, Kuldeep declined to make a statement, stating that he would do so after consulting his family members. In the meantime, treatment papers of the injured were collected from Prakash Hospital and the medical opinion was obtained. Subsequently, on 31/10/2025, the complainant Kuldeep, along with his family members, appeared at the Police Station and submitted a written complaint. In the said complaint, he averred that on 9/10/2025 at about 12:30 p.m., he was sitting inside the university canteen with his friends Mitlesh and Manjeet, when Akash (Bouncer), Sunny, Nishant, Shiva, Shravan and others entered the canteen. Akash started abusing them and upon being questioned, Akash and Sunny took out knives from their pant pockets, threatened to kill him and Akash attacked him with a knife aimed at his neck. The complainant claimed that he raised his left hand in defence, as a result of which the knife struck his fingers and two fingers of his left hand were severed. It was further alleged that Sunny also attempted to attack him with a knife, while the other accused assaulted him with kicks and blows. Upon his friends raising an alarm, other students gathered at the spot, following which the accused started retreating, while threatening to kill the complainant if they got another opportunity. The complainant further averred that a police vehicle arrived at the spot and one Harsh took him to Prakash Hospital, Manesar, for treatment. He stated that while leaving the spot, Akash and Sunny threatened him with dire consequences, including expulsion from the university, if he reported the matter to the police, on account of which he was initially scared and did not lodge the complaint. It was only thereafter, on 31/10/2025, that he approached the police along with his family members and submitted the written complaint. On the basis of the aforesaid complaint, the present FIR came to be registered.