VISHVAS PANDEY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) This is second petition filed under Section 439 Cr.P.C. for regular bail in FIR No. 761, dated 9th November, 2018, under Section 302 IPC and Section 25 of Arms Act, 1959, registered at Police Station Mujesar, District Faridabad.

(3.) The FIR was at the instance of Devindra Nagpal who was working in M/s Tata Steel Processing and Distribution Ltd. Faridabad. It was stated that on 9th November, 2018 at around 1.00-1.30 PM Aridham Pal, Senior Manager Logistics came for some work and was talking on a phone near the conference room. At that time, an ex-employee namely Vishvas Pandey (petitioner) came their and started firing on Aridham Pal. On receiving the bullet injury, he fell down. The incident was witnessed by Ajay Kumar, Ashok Waliyan, Sunil Vats, Alog ranjan, Prameet Sethi, Parmeshwar Tripathi and Chetna Gawa. After the incident, the petitioner ran away from the spot with the pistol. On the way to Forts Hospital, Aridham Pal died. The motive behind the incident was that the petitioner was terminated from the job by Aridham Pal and petitioner wanted to take revenge.