HAWA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 438 of the Code of Criminal Procedure for release of the petitioner in terms thereof in a case registered vide FIR No.216 dated 23.9.2009 under Sections 323, 324, 326/34 IPC, at Police Station Narwana Sadar, District Jind. The petitioner was involved in the commission of offence under Sections 323 and 324 IPC and subsequently offence under Section 326 IPC was also added and that injury was attributed to Bijender Singh.

(2.) It was contended by the learned counsel for the petitioner that Bijender Singh and Satbir Singh have already been arrested and released on bail and the injury attributed to the petitioner was simple in nature.

(3.) Noticing the aforesaid contention, this court on 27.11.2009 had granted interim protection to the petitioner subject to the condition that he complies with the provisions of Section 438(2) Cr.P.C.