SUNIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this order, I shall dispose of four petitions for grant of pre-arrest bail filed by Sunil Kumar, CRM-M-24930-2017; Mehardeen @ Sahil Khan and Ravinder Alia Binda, CRM-M-18682-2017; Sandeep @ Dipu, CRM-M-21937 of 2017; Sawaran Singh, CRM-M-22645-2017 and another petition for regular bail filed by Hardeep Singh @ Kalu CRM-M-25727- 2017 all of them being accused in FIR No.374 dated 20.04.2017 for offences under Sections 148, 149, 307, 427, 506 IPC and section 25 of the Arms Act registered with Police Station Thanesar, District Kurukshetra.

(2.) In nutshell, the facts of the case are that complainant Om Parkash son of Rameshwar Dutt, resident of Darra Khera had reported the matter to police of Police Station Thanesar that on 20.4.2017 at about 5:30 p.m., Sukhbir along with Ram Kumar, Sanjeev, Chirag, father of Chirag, Kulwant, Deepu (Body builder), Sahil Khan, Jallandhar, Balwan and Sarpanch of village Sandir and 70-80 persons while armed with deadly weapons like lathis, dandas and swords tried to take possession of vacant shamlat land from him and in the process, gun shots were fired. However, when they offered resistance by throwing brickbats, the assailants ran away. On the basis of said statement, formal FIR was registered.

(3.) Accused-Hardeep Singh @ Kalu was arrested in this case on 28.05.2017 and presently he is judicial custody. He had filed an application for grant of regular bail in the Court of learned Additional Sessions Judge, Kurukshetra, but his such application was dismissed by the said Court vide order dated 10.07.2017, whereas remaining petitioners had filed petitions for grant of pre-arrest bail in Court of Sessions Kurukshetra, but were unsuccessful there. As such, they have approached this Court by filing the aforesaid petitions.