BALJEET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioner is seeking regular bail in FIR No.299 dated 27.08.2019, under Sections 302, 34, 452 and 506 IPC and Section 25 of the Arms Act, registered at Police Station Bawani Khera, District Bhiwani.

(3.) Learned counsel for the petitioner contends that the petitioner is only alleged to have instigated the co-accused namely Shamsher @ Sonu, who had fired gun shots on the deceased. There is also no motive which could be attributed to the petitioner. The petitioner is in custody for over 09 months and the conclusion of the trial is likely to take sometime. He is not involved in any other case.