SONU ALIAS SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) The prayer in this petition is to release the petitioner on regular bail in FIR No. 46 dated 07.02.2005, under Sections 148, 149, 323, 506, 302, 325 of IPC, registered at Police Station, Sadar Jhajjar.

(2.) As per the allegations contained in the FIR, which was registered on the statement of wife of the deceased (Gopi Ram), Rameshwar son of Shish Ram, Sumer son of Rameshwar, Inderjit son of Rameshwar, Rupa son of Mehram, Kapoor son of Rupa, Bhoop son of Rupa, Sonu son of Manphool, Giano wife of Rameshwar, who were armed with Lathi, Jelly, Pharsa, and Kulhari, started beating her son Pardeep and when he shouted for help, she along-with her husband Gopi Ram, brother-in-law Joginder, Dharambir and daughter Ritu rushed to help him. Then all the above named accused persons started beating the complainant and her companions. The complainant's husband Gopi Ram also received injuries and became unconscious. He was rushed to P.G.I., Rohtak, where he succumbed to his injuries.

(3.) As per the Post Mortem Report, the deceased Gopi Ram was found to have received two injuries. The persons from the side of the accused party also received as many as 12 injuries.