Punjab-Haryana High Court
Sumit And Anr vs State Of Haryana on 4 February, 2016
Author: Jaswant Singh
Bench: Jaswant Singh
CRM-M 3730/2016 111
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Date of decision:04.02.2016
Sumit and another
.............Petitioners
v.
State of Haryana
.............Respondent
CORAM: HON'BLE MR.JUSTICE JASWANT SINGH
Present:- Mr.Aman Bansal,Advocate for the petitioners
Jaswant Singh,J.(Oral)
Prayer is for grant of anticipatory bail on behalf of two petitioners, who are brothers,in case FIR No.84 dated 20.3.2015 under Sections 147,148,149,323,341,506,307 IPC, PS Rajendra Park, District Gurgaon.
As per allegations injured Gaurav and Sumer had suffered very serious injuries at the hands of unknown persons. Name of petitioners has surfaced in the investigation.
It is matter of record that one of the victims Gaurav received injury on the right temporal region and the other injured Sumer on the left parietal region.
Counsel for the petitioners heard at length. It is matter of record that prayer for anticipatory bail on behalf of co-accused ladies namely Raj Bala and Savitri RAJINDER Bala PRASHAD was JOSHI 2016.02.05 09:54 I attest to the accuracy and authenticity of this document High Court, Chandigarh. CRM-M 3730/2016 111 dismissed by this Court vide order dated 8.10.2015 on the basis of medical report dated 1.10.2015 in respect of injured Gaurav submitted by a Board of four doctors of General Hospital, Gurgaon. The relevant part of the said report reads as under:-
"On examination:-Patient was lying on the stretcher, urine passed in clothes, spontaneous eye opening is there. There is no response to verbal or painful stimuli. GCS (Glassgo Coma Scale)- E4V2M1=7/15, BP-120/80, PR-80 per minute. Chest bilateral clear. CVS S1S2 normal. There was hypertonia of the whole body with exaggerated reflexes.
In our opinion, patient is opening dye spontaneously but not oriented to time, place and person. There was no response to verbal commands and patient is not able to speak and communicated."
In view of the above, no case for grant of anticipatory bail is made out.
Dismissed.
04.02.2016 (Jaswant Singh) joshi Judge RAJINDER PRASHAD JOSHI 2016.02.05 09:54 I attest to the accuracy and authenticity of this document High Court, Chandigarh.