PARTAP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE occurrence is alleged to have taken place on, June 1, 1988. First information report was lodged on June 3, 1988 by father of the deceased. Raj Singh deceased alongwith Dharma had gone to take fodder from the house of Raj Kumar. Raj Singh deceased had taken liquor in the company of Dharma, Pappu and Raj Kumar. When they returning they were again took liquor. Near the house of Munshi Ram, there was an altercation between Munshi Ram and Raj Singh. However; Munshi Ram went to his house and brought his co-accused. Raj Singh was dragged away in front of their houses. Raj Singh was assaulted by Partap and Mehtab who had also taken liquor with Raj Singh.

(2.) MUNSHI Rani, Kanshi Ram and Mani Ram accused were allowed bail by the Sessions Judge on June 15, 1988 as there was no allegation against them, that they had caused injuries to the deceased. The application for bail of Partap Singh and Mehtab Singh was declined as there were allegations that they had caused injury to the deceased. Twice their bail was declined by the Sessions Judge. They have now approached this Court.