DHIRENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this petition, the petitioner seeks regular bail in case bearing FIR No.20 dtd. 22/1/2021, registered under Ss. 394, 397, 365, 34 IPC and Ss. 25(1B)(a) and 27(1) of the Arms Act, 1959, at Police Station DLF, District Gurugram, Haryana.

(2.) Learned counsel for the petitioner submits that the petitioner has falsely been implicated in the present case; that co-accused, namely, Deepesh, has already been granted the concession of bail by the trial Court and that the challan has already been presented. He further submits that the petitioner has been in custody since 23/1/2021; that the alleged recovery has already been effected from the petitioner and that there is no other case registered and/or pending against the petitioner.

(3.) On the other hand, while opposing the prayer for grant of regular bail to the petitioner, learned State counsel does not dispute the custody period of the petitioner. He, however, submits that the Test Identification Parade was conducted, in which the petitioner was duly identified by the complainant and that recovery of laptop and Stephanie of car was effected from the petitioner.