LAXMI DEVI Vs. STATE OF HARYANA
LAWS(P&H)-2013-4-672
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 11,2013

LAXMI DEVI Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

- (1.)The petitioner has applied for grant of regular bail in case FIR No.191 dated 21.5.2012 registered under Sections 148, 149, 452, 307 and 302 IPC and 27, 54 and 59 of the Arms Act at Police Station Urban Estate, Rohtak, District Rohtak.
(2.)Brief facts of the case are that Kuldeep Singh son of Daya Nand, complainant has stated that he along with Bhupinder son of Chand Singh at the asking of Norangpal son of Munshi Ram had gone to House No.390, Sector 1, Rohtak in their Alto Car bearing registration No.HR-11D- 7695. After alighting from the car, they came to the said house where Norangpal was available. In the meanwhile, Laxmi Devi, mother in law of Harpal , brother of Norangpal, father in law Ram Kumar Dahiya, sister in law Savita Hooda, brother in law Kuldeep son of Ram Kumar, Ravinder son of Dharam Pal Malik and Dharam Pal arrived there in car bearing registration No.DL-3-CM/6589, make Maruti 800 and DL Ab 0472, Santro.
(3.)Ravinder was carrying a double barrel gun of 12 bore, Dharam Pal was carrying a Gandasi, Savita and Kuldeep were carrying iron rod and Ram Kumar and mother in law Laxmi were carrying danda. They raised lalkara to each other to teach a lesson for taking forcible possession of the Kothi.


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