ISRAIL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of the aforementioned petitions filed on behalf of Hansira, Israil and Altaf seeking anticipatory bail in respect of FIR registered against them vide FIR No.54 dtd. 7/3/2019 under Ss. 148, 149, 323, 506 of the Indian Penal Code (Sec. 307 IPC added later on), Police Station Nagina, District Nuh.

(2.) The FIR was registered at the instance of Deenu wherein it has been alleged that on 5/3/2019 there was an altercation between children of Muhar Khan and Usman and upon which Rassi wife of Muhar Khan complained to Dilshad. However Dilshad is alleged to have slapped Rassi and abused her. Later when complainant's brother went there then Usman, Subba, Hansaid, Amjad, Israil, Altab, Dilshad, Hansira and 6-7 other persons came there armed with sticks. Usman who was carrying an iron rod gave a blow with the same on the head of complainant's brother, as a result of which blood oozed out of from his head. It is further alleged that Hansid and Amjad gave blows with sticks on the shoulder of complainant's brother. Dilshad, Altaf, Israil, Subba, Hansira etc. raised 'Lalkara' to kill them. All the accused are alleged to have given kicks and sticks blows.

(3.) Learned counsel for the petitioners has submitted that they have falsely been implicated due to some misunderstanding which has now been resolved and that parties have now effected a compromise.