RAM RATTAN AND ANR Vs. STATE OF HARYANA
LAWS(P&H)-2010-11-421
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 16,2010

RAM RATTAN AND ANR Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.)Prayer under Section 438 Cr.PC is for grant of anticipatory bail in case FIR No. 301 dated 16.9.2010 under Sections 323,302,148,149,34 IPC, PS Sadar Jind.
(2.)As per allegations in the FIR lodged by Badan Singh eye witness, Petitioners armed with lathis alongwith their co-accused reached the spot of occurrence on hearing the altercation between Krishan and deceased Sunehra. There was a background of a dispute between son of the Krishan and son of Sunehra on earlier day. On raising of lalkara by Krishan, Petitioners alongwith co-accused armed with lathis are alleged to have caused injuries on the deceased and the complainant resulting into the death of Sunehra.
(3.)Learned Counsel submits that from the allegations made in the FIR it is clear that no role has been attributed to the Petitioners Ram Rattan and Jai Bhagwan and therefore, prayer is for grant of anticipatory bail.


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