- (1.) Heard learned counsel for the parties.
(2.) It appears from the fardbeyan that some altercation took place between the informant party and the accused party on account of filling of soil on the road situated near the house. It is alleged that the petitioner caught hold of the informant and his brother Nasim caused assault to him by means of iron road on his head.
(3.) It is submitted that all the male members of the family have been implicated in this case. There is case and counter case between the parties. The order giver accused Sultan Ansari has been granted bail by this Court vide A.B.A. No.1439 of 2013.;