RAHUL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed this petition seeking grant of regular bail in a case registered against him vide FIR No.281 dated 31.10.2019, at Police Station Sadar, Narnaul, under Sections 307/34 IPC as well as Section 25 of the Arms Act.

(2.) The FIR in question was lodged at the instance of Mahender Yadav, wherein it is alleged that he is working as salesman in a liquor vend and that on 30.10.2020, three young boys came to the liquor vend and insisted upon for opening the gate and when the complainant refused to do so, they fired from a pistol upon the complainant and that one bullet hit the box of beer while touching his left leg.

(3.) Learned counsel for the petitioner has submitted that he has falsely been implicated in the present case on the basis of disclosure statement stated to have been made by a co-accused.