VIKRAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed on behalf of Petitioner Vikram Singh under Section 439 Code of Criminal Procedure for grant of regular bail in case FIR No. 49 dated 15.3.2010 under Sections 147, 149, 323, 307, 452 IPC and 25/54/59 of Arms Act registered at Police Station City, Rewari.

(2.) Notice of motion was issued on 28th September, 2010.

(3.) Learned Counsel for the Petitioner submits that the Petitioner has falsely been implicated in the case as no case under Sections 147, 149, 323, 307, 452 IPC and 25/54/59 of Arms Act is made out. The Petitioner himself received injuries at the hands of complainant party and he also remained admitted in General Hospital, Rewari for long time. The Petitioner solemnized love-marriage with Jyoti Yadav on 27th April, 2009 without the consent of her parents and due to that grudge, the parents of Jyoti gave threat to the Petitioner to eliminate both of them. The Petitioner as well as his wife filed Crl. Misc. No. M-15550 of 2009 for providing protection to their lives and liberty wherein directions were issued to Superintendent of Police, Rewari to consider the grievances of the Petitioner in accordance with law vide order dated 30th May, 2009. Subsequently, after issuance of notice of motion, the situation was calm down and there was no grudge on the part of family members of his wife and the said petition was not pressed at that stage on the basis of reply submitted by the official Respondents and said petition was disposed of accordingly vide order dated 15th July, 2009. Learned Counsel for the Petitioner further submits that the present FIR was registered just to falsely implicate the Petitioner. As per allegations in the FIR, the Petitioner is alleged to have fired two shots, one of which was hit on the left arm of the complainant and the Petitioner allegedly ran away from the spot along with other accused. On the basis of supplementary statement recorded by the police, the third fire was shot by co-accused Manoj alias Takla which hit on left arm of the complainant. Learned Counsel also submits that on the complaint filed by the wife of the Petitioner, no action was taken and instead of taking any action against complainant, the present FIR has been registered. The Petitioner is in custody since 14th June, 2010.