NARESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner in this case has been arrested in connection with F.I.R. No. 173 dated 21-12-1995 of Police Station Chapper, District Yamuna Nagar, for the offences under Sections 302/452/201/148 and 140 of the Indian Penal Code and he hats given this application for being released on bail.

(2.) I have heard the learned Advocates Shri Baldev Singh, for the petitioner and Shri R.S. Mann for the State of Haryana.

(3.) The allegation against the petitioner is that he along with five others went to trespass into the house of Mandip. One of them, namely, Girdhari Lal gave a gandassi blow on the head and mouth of Mandip who fell down. When his mother Usha Thakur came to rescue her son, she was given gandassi blows in her head by Girdhari Lal. Sapana was also attacked with iron pipe by Happy. All the three injured died at the spot. Girdhari La1 sprinkled kerosene oil on them and partly burnt their dead bodies.