SANJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner seeks regular bail pending trial. The FIR in the case has been registered on the statement of Parvinder who has alleged that Mohit (petitioner) and Amit (non -petitioner) had caused him injuries on his back. Besides, when Virender - brother of the complainant came out, they caused injuries on his head and chest.

(3.) THE petitioner, therefore, is named as one of the persons who had caused injuries on the person of Virender (deceased). It may be noticed that the statement of Parvinder (PW1) was recorded on 24.11.2008 and thereafter all witnesses except 3 remain to be examined and the case is fixed for trial on 10.4.2009.