SATBIR ALIAS KHOTA Vs. STATE OF HARYANA

JUDGEMENT

(1.) These are petitions for regular bail filed in case bearing FIR No. 39 dated 22.04.2011, under Sections 307,120-B, 34 IPC and Section 25 f the Arms Act, registered at Police Station Sadar Rewari.

(2.) Learned counsel has argued that the allegation is that one of the two petitioners asked a third person to shoot the complainant. The person who alleged fired the shot has also been arrested. The petitioners have been in custody since 04.05.2011 and apart from disclosure statement no other evidence has been found against them. Learned AAG, on instructions from SI Hazari Lal, has accepted this factual assertion.

(3.) Without going into the merits of the case, these petitions are allowed.