JATIN @ DHOLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition for regular bail has been filed by petitioner Jatin @ Dhola an accused in FIR No.175 dated 5.8.2015 for the offences under Sections 307, 34, 120-B, 212 IPXC and Section 25 of Arms Act, registered with Police Station Julana, District Jind.

(3.) Briefly stated, the facts of the case, as per prosecution story are, that criminal machinery in this case was set into motion by complainant Anil, a resident of Ward No.11, Julana, running a sweetmeat shop under the name and style of Ganesh Misthan Bhandar at old Bus Stand Julana, who in the statement got recorded with the police on 5.8.2015 narrated that about a year earlier, Manjit, Nanha @ Anil, Dhola @ Jatin had shot dead his father Ganesh, regarding which a criminal case was registered against them and they were facing trial in the Court at Jind; a date of hearing in the said case was fixed as 10.8.2015 for recording statements of prosecution witnesses; on 4.8.2015 at about 8:40 p.m. when the complainant Anil along with his uncle Mahabir after closing his sweetmeat shop was returning home on his motorcycle and had gone to a distance of about 10 feet in the street of Durga Mandir turn, then three boys with muffled faces, came there on a motorcycle from the opposite side; the boy, who was riding pillion fired a shot at him with an intention to kill; the shot hit him in the chest; he raised an alarm at which all the three assailants fled from the spot on their motorcycle; the complainant/injured was removed to CHC Julana by his uncle Mahabir from where he was referred to PGI, Rohtak keeping in view his serious condition.