SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer is under Section 438 Cr.PC for grant of anticipatory bail to the petitioner -Sandeep in case FIR No.546 dated 16.9.2015 for offences punishable under Sections 307, 325, 323, 506, 148, 149 Indian Penal Code registered with Police Station City Rohtak.

(2.) It is a case of version and cross version of neighbours. While four persons i.e. complainant Jai Bhagwan, Chand, Sumit and Jai Parkash are injured on the complainant side and one Suresh from the accused party.

(3.) It is averred that petitioner is 21 years old student and has been attributed an injury with an iron rod on the frontal region of the scalp of injured Sumit which attracted Section 325 IPC.