- (1.) Petitioner seeks benefit of regular bail pending trial in case FIR No.428 dated 18.11.2014 registered at Police Station Barwala, under Sections 107, 147, 148, 149, 186, 188, 120-B, 121, 121-A, 122, 123, 224, 225, 307, 332, 342, 353, 436 of the Indian Penal Code and Sections 25, 54, 59 of the Arms Act, Police Station Barwala, District Hisar, later altered by investigation as Sections 114, 147, 148, 149, 186, 188, 120-B, 121, 121A, 122, 123, 307, 332, 342, 353, 420, 435, 333, 326A of the Indian Penal Code and Sections 25, 27, 30 of the Arms Act, Sections 3/4/7 of Explosive Substance Act, Sections 3/4 PDPP Act and Sections 16, 18, 20, 22-C, 23 of the Unlawful Activity (Prevention) Act, 1967.
(2.) It may be briefly noticed that FIR in question came to be registered on the statement of Anil Kumar, Inspector. Allegations relate to an occurrence dated 18.11.2014. It was stated that for execution of the arrest warrants issued by this Court against Ram Pal, self-styled Guru, a police party was present at a distance of about 400 mtrs. from Sat Lok Ashram. Ram Pal is stated to have managed 600/700 ladies and children squatting on the main gate of the Ashram. About 1500/2000 young boys armed with lathis and dandas and also carrying firearms were on the roof of the Ashram. The police party with the aid of loud speakers announced that the High Court had issued arrest warrants and no person should obstruct in execution of the same. Allegations are that Raj Kumar, Raj Kapoor, Mahinder, Purshotam Dass, Dharambir Danda, Tarun Kumar and Deep Dass had provided petrol and diesel Cans to several persons to sit on the main gate so as to prevent the police party from entering the Ashram premises. Allegations in a nut-shell are that Ram Pal with the aid of his supporters had virtually formed a human shield to prevent the police party from gaining entry. When the police personnel tried to make an entry, stones were pelted and bullets were also fired on the police party. Petrol bombs were thrown and even a JCB machine was put on fire. A number of police officials are stated to have suffered injuries and even police vehicles were damaged.
(3.) The present petitioner is stated to have been arrested on the spot on 18.11.2014. Prosecution version is that the petitioner is one of the main conspirators in the case and even a gun was recovered from the spot.;