AMIT Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.728/2015 under Sections 186/353/307/34 IPC and Sections 27/54/59 Arms Act, Police Station Swaroop Nagar. Subsequently, Section 427 IPC was added.

(2.) Allegations in the FIR are that information was received that some accused wanted in another case were seen in Swaroop Nagar. A trap was laid. It is alleged that the accused persons came in a car and when they were sought to be apprehended, they tried to flee from the spot and also fired shot at the police party.

(3.) Learned counsel for the petitioner submits that petitioner has been falsely implicated. He further submits that all the witnesses in the subject case are police officers.