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Dharam Chand vs State of Haryana

Punjab And Haryana At Chandigarh · Decided on 9 September 2004 · Citation: (2004) 12 CriminalCC 421

HON’BLE JUDGES
Satish Kumar Mittal, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 452
RESULT
Dismissed
CASE NUMBER
Criminal Miscellaneous No. 34907-M of 2004 with 34908-M of 2004 and 37689-M of 2004
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Judgment

6 paragraphs · 195 words

Satish Kumar MittaI, J.—This order shall dispose of three petitions, bearing Crl.Misc.No.34907-M, 34908-M and 37689-M of 2004, filed by Dharam Chand, Ashok Kumar and Suresh Kumar, respectively, for the grant of regular bail in case FIR. No. 170 dated 28.12.2003 under Sections 302/452/323/148/149 IPC registered at Police Station Rori, District Sirsa.

2.

After arguing for some time, counsel for petitioner Suresh Kumar stats that he does not want to press this petition at this stage.

3.

Crl.Misc.No.37689-M of 2004 is, accordingly, dismissed as not pressed at this stage.

4.

Counsel for petitioners Dharam Chand and Ashok Kumar submits that in the FIR, no specific injury has been attributed to both these petitioners. He further submits that in this case, the main allegations are against Satish Kumar, Amit, Sumer and Bal Kishan to the effect that they have lathi blows oh the vital parts of the body of the deceased.

5.

In view of the above, without commenting on the merits of the case, I deem it appropriate to grant regular bail to petitioners Dharam Chand and Ashok Kumar.

6.

Bail to petitioners Dharam Chand and Ashok Kumar to the satisfaction of Chief Judicial Magistrate, Sirsa.