RAJIV Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed for anticipatory bail under Section 438 of Code of Criminal Procedure in FIR No. 470 dated 04.10.2009, under Section 302 IPC read with Section 34 IPC and Section 25 of Arms Act, Police Station city Sonepat.

(2.) I have heard learned Counsel for the parties and have gone through the whole record including order dated 18.10.2010 passed by learned Additional Sessions Judge, Sonipat vide which application filed by the present Petitioner for anticipatory bail was dismissed.

(3.) It has been contended by learned Counsel for the Petitioner that he was found innocent by the police and challan was filed against Dabar and Ajay @Chotta. Further contended that he was summoned by learned trial Court in the application filed under Section 319 Code of Criminal Procedure on behalf of prosecution Hence, it is contended that no purpose would be served by sending him in custody.