HITENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking regular bail in the case bearing FIR No. 54 dated 24.02.2020 under Sections 323/324/326/379-B/427/452/506/34/326 of IPC, registered at Police Station Nangal Chaudhary, District Mahendergarh.

(2.) The FIR has been registered on the basis of the statement of Neeraj alleging that on 24.02.2020 at about 07.55 pm, three persons armed with Lath and weapons attacked and damaged the shop being run by him and fled away in a Swift Car. The assailants took away cash amounting to Rs. 23,000/- which was kept in the cash box. They further damaged Laptop, two mobile phones and printer. The assailants also inflicted injury on the person of Rahul whose foot was fractured. The petitioner was identified by the complainant and he could not identify the other person.

(3.) It has been stated by the learned counsel for the petitioner that he is in custody since 01.06.2020, the co-accused namely Yogesh Kumar has been granted concession of pre-arrest bail; the compromise has been effected with the complainant and an affidavit has been also placed on record.