TAPINDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS order shall dispose of five petitions for grant of anticipatory bail. Whether the reporters of Local Papers may be allowed to see the judgement?

(2.) KHUSHAL Singh and Hardyal Singh are two brothers, who applied to the Settlement Officer for demarcation at their land and for correction of record. On 6.9.2006, on the application moved by Khushal Singh and Hardyal Singh, Prem Singh, Kanungo, Mohan Singh, Patwari and other Revenue officials went to the spot. Adjoining the land of the applicants is the land of Gurdev Singh and Polo Ram. The Revenue officials first demarcated the land of Polo Ram. Thereafter, they started demarcating the land of Gurdev Singh. At about 11.30 A.M. accused Khushal Singh alongwith the present five petitioners, who are the sons of Hardyal Singh and Khushal Singh, had an altercation with Gurdev Singh and his son Ranjodh Singh. Khushal Singh and Jasbir Singh are alleged to have given knife blows to Gurdev Singh and his son and the other four accused also beat up Gurdev Singh and his son Ranjodh Singh.

(3.) SHRI Rajiv Sharma, learned Senior Counsel appearing on behalf of the petitioners, has contended that the petitioners have been falsely implicated since there is rivalry between the parties and earlier also cross cases have been lodged by both the parties against each other. He also submits that the injuries are not very serious in nature and that no recoveries etc. are sought to be made and therefore, the petitioners, in the event of their arrest, be ordered to be released on bail.