AKASH KUMAR Vs. STATE

JUDGEMENT

(1.) The present applications are filed under Sec. 439 of the Code of Criminal Procedure, 1973 ('CrPC') for grant of regular bail in FIR No. 191/2019 dtd. 2/6/2019, for offences under Ss. 307/34 of the Indian Penal Code, 1860 ('IPC') and Ss. 25/27 of the Arms Act, 1959, registered at Police Station Karol Bagh. Chargesheet has been filed against the applicants under Ss. 302/307/120B/34 of the IPC and Ss. 25/27 of the Arms Act, 1959.

(2.) On 2/6/2019, information was received about the incident. The police officers reached the spot of the incident and found that the injured person had been taken to Ganga Ram Hospital and was under treatment.

(3.) The present FIR was registered on the statement of the injured victim, namely, Bharat. It was stated that the victim operated his office from the ground floor of the house. It was stated that on 1/6/2019, around 11 PM, the victim was sitting along with his friends, namely, Bhagwan Dass and Asif, at the shop of Bhagwan Dass, when two unknown persons came there on a Scooty. It is alleged that one of the unknown persons, who was the pillion rider, asked the name of the victim and started abusing him. It is alleged that the pillion rider then shot 3-4 rounds at the victim while the rider of the Scooty kept an eye on the people passing by. Thereafter, the assailants fled from the spot. It is alleged that two bullets hit the victim on his leg and one hit him on his left shoulder. The victim alleged in his statement that his Roka ceremony was held 3-4 months back, which was broken as the girl was in love with some other boy. The victim stated that he suspected that the crime was done by the said boy.