PARDEEP AND ANR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer under Section 439 Cr.P.C is for grant of regular bail in case FIR No. 120 dated 15.6.2010 under Sections 148/149/307/450/120-B IPC and Sections 25/54/59 of the Arms Act, P.S City Dadri District Bhiwani.

(2.) As per allegations in the FIR, Petitioners Pardeep and Manoj are alleged to have accompanied co-accused Nini @ Varinder also armed with revolver and two other co-accused also armed with revolvers went to the house of the complainant at night and fired gun shots on account of a grudge carried by main accused Nini @ Varinder for his mother having lost Municipal Council Elections because of the contest of the same by complainant-Suresh Kumar.

(3.) Learned Counsel submits that the Petitioners are in custody since 17.6.2010. Main accused-Nini has already been released on bail. It is further submitted that investigations are over and challan has already been presented.