DARYAO SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD . The main plea of learned Counsel for the applicants is that even if the prosecution version is to be accepted on its face value then Daryao Singh petitioner had fired in self-defence. It is conceded on the other side that a cross-case has been registered against the complainant party also on the basis of the application made by Daryao Singh. It is also not in dispute that on the side of the applicants nine persons suffered Jally and Latbi injures. As against this nobody on the side of the prosecution suffered any Lathi or Jally injuries except by fire-arm alleged to have been fired by Daryao Singh. It is also not in dispute that all the nine accused in the cross case have already been released on bail. Keeping in view the facts and circumstances of the case. I without expressing anything on merits, lest it may prejudice the case of any side, I think it is a proper case where the applicants should be allowed bail. They may be released on bail to the satisfaction of the Chief Judicial Magistrate, Rohtak. Order accordingly.