AJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) - Heard counsel for the parties.

(2.) THE petitioner seeks pre -arrest bail in a complaint case, lodged by respondent No. 2.

(3.) AFTER hearing learned counsel for the parties and perusing the matter, it may be noticed that the offending words, which are attributed to the petitioner, are alleged to have been uttered in the house of the complainant, where he was lying being a diabetic patient. It is, however, alleged that later on lot of people gathered outside the house and saw the entire episode. Learned counsel for the complainant has shown a site plan of the house to contend that the main gate of the house of the complainant is along the pucca street. Therefore, it is submitted that the offending words that were uttered are in a public place. Reliance has been placed by the learned counsel for the complainant on the case titled State of M.P. v. Ram Krishna 1995(2) RCR 85(SC).