BUNTY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest in the above captioned FIR, has come up before this Court seeking regular bail. <IMG>JUDGEMENT_1_LAWS(P&H)11_2021_1.JPG</IMG>

(2.) Para 14 of the bail petition and status report mentions the following criminal history: <IMG>JUDGEMENT_1_LAWS(P&H)11_2021_2.JPG</IMG>

(3.) Briefly, the allegations against the petitioner are that on 13.08.2021, the police party was patrolling from Palli towards Majra road cremation ground in their jurisdiction. They noticed that from the side of Majra, one young boy was coming towards the police party and the moment he saw the police officials, he turned around and started brisk walk which raised suspicion and they apprehended the said boy. During enquiry, he told his name as Bunty and on his search, the police recovered one country made pistol. The police also recovered 10 live rounds from the pocket of his shirt. After that, the police prepared the seizure memo and sent written ruqa, which led to registration of the FIR mentioned above.