PRITHVI SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) AN angry crowd consisting of about 25-30 persons went to the Power House and attacked the officials therein since they did not get electric supply. It is alleged that the complainant-Mahabir Singh also sustained injuries. While Parhlad, who was injured in the occurrence, died subsequently, Harbans Lal and Reghbir were also subjected to attack.

(2.) THE petitioner moved the Sessions Court, Karnal for bail, but his application was dismissed. Therefore, the petitioner has approached this Court for bail.

(3.) LEARNED counsel for the petitioner contends that he is not named in the FIR, and that he had not caused any injury also. He further contends that these offences are stated to have been committed by an angry mob of village Seikhupura, while the petitioner belongs to Rajiv Colony, Gharunda. He further contends that no test identification parade was also conducted, and therefore, the petitioner is entitled to be released on bail.