M.M.S. Bedi, J. (Oral):— This order will dispose of the following petitions for grant of regular bail:-
1. CRM M-15556 of 2016-Parisat v. State of Haryana
2. CRM M-15572 of 2016-Mahender Kumar v. State of Haryana
3. CRM M-15670 of 2016-Naib v. State of Haryana
4. CRM M-15675 of 2016-Shivam v. State of Haryana
5. CRM M-15931 of 2016-Chandi Ram v. State of Haryana
6. CRM M-15997 of 2016-Sarju Patel v. State of Haryana
7. CRM M-16017 of 2016-Jitender v. State of Haryana
8. CRM M-16023 of 2016-Balwan v. State of Haryana
9. CRM M-16086 of 2016-Narender v. State of Haryana
10. CRM M-16166 of 2016-Savitri v. State of Haryana.
2. The role attributed, recovery and date of arrest of the petitioners has been mentioned as under against their names:—
S. No. Name of Petitioner Date of Arrest Role Recovery 1. Parisat 22.11.2014 Injured in incident. Lathi, Helmet, Commando Dress. 2. Mahender Kumar 25.12.2014 No overt Act. 3. Naib 5.12.2014 Weapon holder/supply weapon to Baba No recovery 4. Shivam 20.11.2014 Main activist of Baba/Injured in incident. No recovery. 5. Chandi Ram 3.12.2014 RSS Member, closely Associated to Baba 6. Sarju Patel 29.11.2014 Main activist of Baba Hemlet, Lathi, Commando Dress. 7. Jatinder 20.11.2014 Main activist of Baba and conspirator Lathi, Commando Dress. 8. Balwan 29.11.2014 To instigate public. Loud Speaker 9. Narinder 22.11.2014 Injured in the incident. Lathi, Helmet, Commando Dress 10. Savitri 13.12.2014 Lady Incharge No recovery 11. Rajkala 13.12.2014 Lady Incharge No recovery
3. The FIR has been registered on the allegations that the petitioners being followers of Baba Ram Pal and members of the group, had obstructed the police officials and resisted their entry into the Ashram to comply with the orders of the High Court to serve Baba Ram Pal. No fire arm was recovered from any of the petitioners. The petitioners were arrested after few days of the occurrence.
4. Similarly circumstanced co-accused have been granted the concession of bail by this Court.
5. In view of the above, all the petitions are allowed. Petitioners are ordered to be released on bail on their furnishing bail bonds/surety bonds to the satisfaction of the trial Court.
6. May 17, 2016 (M.M.S. BEDI)
7. sanjay JUDGE
Comments