GAURAV KATARIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition for regular bail has been filed by petitioner -Gaurav Kataria, aged about 26 years, resident of village Basia, Sector 9, Gurugram - an accused in FIR No.1352 dated 23.7.2019, under Sections 302, 307, 379-B, 120-B IPC and Section 25 of Arms Act, registered with Police Station Shivaji Nagar, Gurugram.

(3.) Briefly stated, facts of the case as per prosecution story are that the criminal machinery in this case was set into motion by complainant Sunil Kataria son of Charan Singh Kataria, resident of village Basi Nair, Ex-Chairman of Galli Station Sector-9, Gurugram, who in the written complaint submitted by him to the police stated that he along with his brother Manjit Kataria had been working as commission agent at Khandsa vegetable market; that Manjit Kataria deceased had an argument with Amit alias Lalu and the latter threatened to kill the former; on 23.7.2019 at about 5:30/6:00 in the evening Amit alias Lalu had a quarrel with Manjit Kataria and Amit alias Lalu took a desi katta and fired a shot therefrom at Manjit Kataria, hitting him in the abdomen; after receiving gun shot injury Manjit Kataria ran towards the main road to save himself followed by Amit alias Lalu, who snatched a scooty from a rider and then chase Manjit Kataria; the complainant and his partner Pritam alias Bunty followed him but Amit alias Lalu managed to escape; the complainant brought his brother Manjit Kataria injured to Medanta Hospital, where he was treated.