HEMANT @ SUNIL Vs. STATE, GNCT DELHI

JUDGEMENT

(1.) The petitioner seeks regular bail in FIR No.719/2017 under Sections 336/452/34 IPC read with Sections 25/27 Arms Act, Police Station Narela. Charge has been framed under Sections 307/452/34 IPC and the petitioner was discharged of the other Sections including Sections 25/27 of the Arms Act.

(2.) The petitioner has been in custody since 30.09.2017.

(3.) Learned counsel for the petitioner submits that admittedly, no injury was sustained by anybody and the only allegation is that the petitioner fired at the complainant as well as in the air.