ANGREJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in a case registered against him vide FIR No.22 dated 13.1.2020 under Sections 399/402 IPC and Section 25 of Arms Act at Police Station Bhuna, District Fatehabad.

(2.) The case of the prosecution is that a secret information was received to the effect that five persons were planning to commit dacoity and were hiding in an old 'kotha' situated in front of Bhuna Sugar Mill. Pursuant to the aforesaid information, a raid was conducted and five persons namely Sunil Kumar, Sagar, Ajay @ Kishori, Shaktiman @ Shakti and Ashok Kumar were apprehended at the spot. Sagar was found with a .315 bore country made pistol.

(3.) It is further the case of prosecution that upon interrogation, it was disclosed that the pistol of .315 bore was procured from the present petitioner.