RAM KARAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks the concession of bail pending trial in FIR No. 135 dated 28.03.2018, under Sections 148, 149, 323, 342, 365, 506 and Section 25 of Arms Act, 1959, registered at Police Station Hansi City, District Hansi.

(2.) It is contended that the petitioner has been falsely implicated in this case. Moreover, the matter has been compromised between the parties. Co- accused-Anil, Sunil, Narinder @ Kala and Siya @ Siya Ram, have been afforded the concession of bail pending by this Court on 31.05.2018 in CRM-M-19329 of 2018 and CRM-M-18457 of 2018. It is thus prayed that this petition be allowed.

(3.) Order dated 31.05.2018 passed in above mentioned two petitions, produced in Court today is perused. The factum of settlement between the parties finds mentions in the said order. It is noted that the complainant-Naveen, duly identified by his counsel had appeared before the Court and admitted the factum of settlement. 1 of 2 Learned counsel for the State, on instructions from SI Raj Kumar, verifies that the matter has indeed been compromised between the parties. The petitioner is not reported to be involved in any other criminal case.