VIKRANT Vs. STATE OF HARYANA

JUDGEMENT

(1.) (The case has been taken up for hearing through video conferencing.

(2.) The petitioner has filed the present (first) petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No. 56 dated 14.03.2019 registered under Sections 307 and 427 read with Section 34 of the Indian Penal Code, 1860 and Section 25 of the Arms Act, 1959 at Police Station Sadar Narnaul, District Mahendergarh.

(3.) The above said FIR was registered on complaint of Pardeep Kaushik. In his complaint Pardeep Kaushik alleged that on 13.03.2019 at 8:00 p.m. when he along with his staff Vinay Kashyap, Sughan Singh and Rahul was present in his Restaurant then Leela Ram @ Padarh along with one young boy came on motorcycle and Leela Ram @ Padarh fired with the intention to kill him. The gun shot hit onthe window/glass of the main gate of his restaurant and Vinay Kashyap who was sitting on the counter got injured.