DINESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Crm No.7699 of 2018 in CRR no.806 of 2018

(2.) The facts leading up to the institution of criminal proceedings, are that a complaint was made to the police by the deceased Shanti Devi on 25.01.2016, to the effect that on the night of 21.01.2016, her neighbour, Manish (presently the appellant in CRA-S-183-SB of 2018), parked his car in front of her house (i.e. her and her familys' house) and when her son Bhupender asked him not to park the car there, Manish allegedly hurled abuses on him and grabbed his neck. On hearing the noise of the quarrel, her other sons, Surender and Jitender, are stated to have come out of the house onto the street, upon which Manish was stated to have inflicted leg and fist blows on Surender.

(3.) On hearing the commotion, the complainant, Shanti Devi, also came out onto the street and intervened in the matter, upon which Manish is stated to have 'felled her down' by pushing her, she then falling upon a water supply pipe in the street.