GULZAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner seeks regular bail in a case registered against him for the offences under Sections 307 and 120-B IPC read with Section 25 of the Arms Act.

(3.) The FIR in the case has been registered on the statement of Dr. Ashok Kumar Goyal. It is submitted by the complainant that he is a practicing doctor along with his wife since 1990. About 15 days earlier to the FIR that was registered on 23.7.2007, at about 8.00/8.30 p.m. the complainant came back in his car and came out of it. In the meantime, Dr. Sita Ram of Jansui came out of the hospital of the complainant. They both started talking there along side the road. In the meanwhile one boy aged 20/22 years having fair complexion and about 5'-9" height came from the side of the Kutcheri Chowk. He took out a pistol and fired first towards Dr. Sita Ram but the pistol did not fire. He then fired the second shot towards the complainant and the pistol again did not fire. They tried to catch him but he ran towards the Chowk, where a car was already parked in which few other persons were sitting and that boy, who fired, sat in that car and fled away. The complainant was frightened and now after consulting his relatives he was lodging the complaint that some one under a planned conspiracy tried to kill him by firing a gun shot. The petitioner has been named as an accused on a disclosure statement made by his co-accused, namely, Sandeep Kumar who is the person who had met and fired with the gun but the weapon did not fire. The trial in the case is going on. Out of 17 PWs, cited by the prosecution six PWs remain to be examined. The case before the trial Court is fixed for 24.2.2010.