RAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking bail in F.I.R. No. 613 dated 13.12.1995 under Sections 323, 324, 307 and 34 I.P.C. registered by Police Station Assandh District Karnal.

(2.) The present petitioner Raj Kumar is alleged to have caused certain lathi blows on the non-vital parts of the deceased and the other accused caused other injuries on the victim who got seriously injured and after investigation they have been challaned as mentioned above.

(3.) While the bail application was argued on behalf of the petitioner by Mr. Rakkar, Sr. Advocate counsel for the complainant Mr. Dhillon brought to the notice of the Court that the injured is dead and the offence has been changed from Section 307 to 302 of the Indian Penal Code. It was, therefore, impressed upon Mr. Vimal Kumar, the State counsel that he should call upon the Investigating Officer and inform this Court as to whether the offence has been changed or not.