JAI PARKASH ALIAS PARKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Jai Parkash alias Parkash has filed this petition under Section 439 of the Code of Criminal Procedure for the grant of regular bail in case FIR No. 81 dated 11.4.2006 under Sections 323, 328, 307 IPC (now converted into 323, 328, 306, 120-B IPC) registered at Police Station Uklana, Hisar.

(2.) I have heard counsel for the parties and gone through the contents of the FIR as well as the order dated 7.6.2006, passed by Additional Sessions Judge, Hisar, whereby bail application of the petitioner has been dismissed.

(3.) In this case, the aforesaid FIR was registered on 11.4.2006 after 7 days of the alleged occurrence, on the basis of statement made by the deceased on 10.4.2006, which was recorded by Head Constable Suber Singh. According to the said statement, the petitioner, in whose field the deceased was working, had administered spray to the deceased after giving him beating.