MANOJ SON OF GIRRAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks concession of regular bail pending trial in case FIR No.637 dated 26.10.2015, registered under Sections 332, 452, 307, 506, 34 of the Indian Penal Code and Section 25 of the Arms Act at Police Station Sadar Palwal, District Palwal.

(2.) Counsel for the parties have been heard.

(3.) Briefly, it may be noticed that FIR came to be registered on the statement of Yogesh. Occurrence is stated to be of 26.10.2015. Complainant has asserted that an altercation had taken place between his family and the family of Sattan (co-accused) in connection with the partition of kacheri in the night of 25.10.2015. As per allegations, on the following morning of 26.10.2015, while complainant Yogesh and his cousin Vinod were in the kacheri, they were assaulted by the present petitioner as also coaccused Sattan and Rahul.