RAJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Raj Singh, the petitioner seeks regular bail in a case registered by way of FIR No. 131 dated 24.03.2011 at Police Station Sampla, District Rohtak, for an offence punishable under sections 302, 307, 506 and 120-B read with section 34 IPC and sections 25 and 27 of the Arms Act.

(2.) Learned counsel for the petitioner has submitted that the petitioner is though named in the FIR, yet he is neither shown to be armed with a weapon nor he is attributed any injury to anyone in the occurrence. According to her, the only attribution to the petitioner is of lalkara. According to her, the petitioner is in custody since 27.03.2011. She has further submitted that two sons of the petitioner are accused in this case and it is very much possible that on account of involvement of the two sons of the petitioner in this case, he may have been falsely implicated to put extra pressure on the accused side.

(3.) Learned counsel for the petitioner has further submitted that the lalkara attributed to the petitioner is also unbelievable.