SOHAN LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) SOHAN Lal petitioner has prayed for bail in this case registered vide F.I.R. No. 123 dated July 18, 1987 under Sections 304/148/149 and PC.

(2.) AS per allegations, Sohan Lal and his companions attacked Madan Lal. After Roshan Lal accused gave injuries to Madan Lal, he fell down whereupon other accused gave injuries to him. As mentioned in the bail application, earlier twice bail application of the petitioner was rejected by H.S. Rai, J. on August 25, 1987 and October 5, 1987. Thus, it is not necessary to consider the case on merits again.