Manak Mohta, J. - (1.) HEARD .
(2.) BY way of this revision petition, the petitioner has assailed the validity and correctness of orders passed by the courts below refusing to release the delinquent on bail. There is allegation of committing murder against the delinquent. As per FIR, on 26.8.2008 Shailesh @ Shunti alongwith his friends were playing cricket at Rajeev Primary School, Ward No. 9, Sector -12, Hanumangarh. At that time, some altercation took place between Shailesh and Arjun @ Gogi, on which, Arjun @ Gogi inflicted a bat blow on the head of Shailesh, as a result of which Shailesh became unconscious and fell down on ground, thereupon, Robin Seni, Mahesh, Gautam etc., immediately informed the family members of victim, on which, Shailesh was rushed to Bombay Hospital, where he was declared dead.
(3.) ON this report, a case vide FIR No. 553/08 was registered at P.S. Hanumangarh Junction for the offence under Section 302, I.P.C. and the investigation commenced.;