- (1.) Leave granted.
(2.) The Appellant, who is the informant in FIR No.141 dated 6.5.2011 at Police Station, Kalanaur, District Rohtak, for offences punishable under Sections 109, 114, 148, 302, 307, 323 and 325 IPC read with Section 149 IPC and Section 25 of the Arms Act, assails the impugned Order dated 11.2.2013 passed by the High Court of Punjab & Haryana granting bail to Respondent no.1, namely, Balbir @ Bali. The learned Single Judge has been impressed by the fact that the injuries on deceased Vishnu (Brother-in-law of the Appellant/Informant), as mentioned in the FSL Report, had been caused by a high speed bullet projectile fired most probably from a .315 bore standard rifle which, according to the version in the FIR, was not the weapon carried by Balbir/Respondent no.1. The learned Judge has also noted that the six witnesses examined under Section 161, Cr.P.C. have not specifically stated that the Respondent no.1 was holding a firearm. However, what emerges from their statements is that on an indication given by Balbir/Respondent no.1, Vishnu was fatally fired upon. The factum of Respondent no.1 having been incarcerated at that time for one year and seven and a half months also appears to have weighed on the learned Single Judge.
(3.) On the contrary, the Addl. Sessions Judge, Rohtak, by Order dated 22.3.2012 had dismissed the Bail Application filed by Balbir/Respondent no.1. He had noted that the alleged sequence of events inter alia were that when a donation had been demanded from the Appellant he had agreed to match the amount given by his neighbour in the Anaj Mandi, where this entire incident occurred. The persons demanding the donation, however, stated that Respondent no.1 had instructed them to collect Rs.50,000/- from the Informant/Appellant and on being so told, the latter had stated that Respondent no.1 owed him Rs.5,00,000/- out of which they could deduct Rs.2,50,000/- as his donation provided the remaining Rs.2,50,000/- was returned to him. On this conversation being reported back to Respondent no.1, he arrived at approximately 5.00 p.m. at the Anaj Mandi and accosted the Appellant/Informant by verbal abuses as well as by fist blows. Appellant ran away from the spot and immediately lodged a police report. Nevertheless, at 7:00 p.m., Respondent no.1 along with 30-35 supporters armed with weapons again came to the shop of the Appellant and administered lathi blows and also opened fire, leading to injuries to several persons and a fatal injury to Vishnu.;