ABHISHEK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Section 438 Cr.P.C for grant of anticipatory/pre-arrest bail in case FIR No.08 dated 04.01.2020 registered under Sections 148, 149, 307, 341 & 506 IPC and Section 25 of the Arms Act, at Police Station City Mahendergarh, District Mahendergarh.

(2.) It is contended by counsel for the petitioner that the case against the petitioner is motivated and baseless. In fact, it was the complainant side, who had earlier tried to ransack the house of the petitioner. On that count, an FIR was already lodged by the side of the present petitioner. Regarding the same incident, but after a delay of about 25 days, the present FIR has been registered. Even as per the allegations in the present FIR, no injury is attributed to the petitioner. The petitioner had never fired from any fire arm; as alleged in the FIR. Therefore, the police had not even found any empties/fired bullets at the spot of alleged incident. The petitioner is ready to join the investigation. Hence the petitioner deserves the concession of anticipatory bail.

(3.) Notice of motion.