SHIV RASHTER Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition filed under Section 439 of the Code of Criminal Procedure seeking regular bail in a case registered against the Petitioner vide FIR No. 142 dated 01.05.2010 under Sections 307, 506 read with Section 34 IPC and Section 25 of the Arms Act at Police Station Ganaur, District Sonipat.

(2.) Learned Counsel for the Petitioner contends that Petitioner was not named in the FIR and due to the alleged gun shot no injury was caused to anybody. He submits that Petitioner is in custody since 02.05.2010 and trial of the case is in progress, thus, no useful purpose would be served by detaining him in custody any longer. According to him, main accused (Sandeep) is in custody.

(3.) Learned State counsel has opposed the prayer for bail on the ground that allegations against the Petitioner are serious. He submits that name of the Petitioner figured in the disclosure statement of co-accused Sandeep.