SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this common order CRM-M No. 2583 of 2017 titled as Sandeep v. State of Haryana and CRM-M No. 2949 of 2017 titled as Satbir v. State of Haryana are being decided.

(2.) Petitioners in both the aforesaid cases have prayed for grant of regular bail in case bearing FIR No.209 dated 10.06.2015 registered under Sections 147, 148, 302, 323, 427, 506 IPC (initially the FIR was registered under Sections 147, 148, 323, 506, 427 IPC and offences under Sections 302, 325 IPC were added later on), at Police Station Murthal, District Sonepat.

(3.) Prosecution story started with the statement of complainant Ramesh son of Ram Kishan to the effect that the complainant had two sons namely Nitin and Nitesh. Elder son Nitin was married to Anita daughter of Satbir in village Pipli Khera. Son of the complainant and daughter-in-law were not pulling up the matrimonial life smoothly and in this regard people from village Pipli Khera had come with panchayat in the past. On10.06.2015, complainant, Indu son of Chander Bhan, Bimla wife of Indu, Urmila wife of Suresh, Geeta wife of the complainant and 2/3 other persons of the village formed a panchayat and they along with the daughter-in-law reached in front of the house of father-in-law of his son namely Satbir at about 11.00 AM. Balwan was the driver of the vehicle. Anita daughter-in-law of the complainant raised a lalkara in loud voice that these people have come today, teach them a lesson. On this, Satbir, Sandeep @ Kala, wife of Satbir and 2/3 other persons came out of the house duly armed with lathis and jellies and made the complainant party to alight from the vehicle and started beating them. They caused injuries to all of the persons who had come with the complainant. On raising alarm, some persons came from the village and got them released. The accused party fled away from there giving threats of killing. They also damaged the window panes and glasses of the vehicle with lathis. In the quarrel, money and other items of the complainant party had fallen there. The persons from the village put them in the vehicle and shifted them in the hospital for treatment.