TEJPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the instant petition under Section 439 of the Code of Criminal Procedure has been made for grant of bail pending trial to the petitioner in case F.I.R. No.182 dated 03.04.2016 under Sections 148, 149, 302, 323, 325 and 506 I.P.C. registered at Police Station Hodal, District Palwal.

(2.) The allegation against the petitioner is that on 02.04.2016 he alongwith his only son Aneek, co-accused Yudhisthar and 5-6 boys gave beatings to Krishan and Abrar with Lathis and Dandas. Krishan lateron succumbed to the injuries at the hands of the petitioner and his co-accused.

(3.) Learned counsel for the petitioner contends that neither any recovery of any Lathi/Danda has been effected nor any specific injury has been attributed to the petitioner.