SANDEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioner is seeking regular bail in FIR No.203 dtd. 30/6/2021, under Ss. 15 of the NDPS Act, Ss. 332, 353, 307 IPC and Sec. 25 of the Arms Act, 1959, registered at Police Station Ellenabad, District Sirsa.

(3.) Learned counsel for the petitioner contends that it is alleged that 5 kg of poppy husk and a country made pistol was recovered from the petitioner. He, however, contends that the petitioner had been fired upon by the police party and himself had received gun shot injury. No police official was injured although they have alleged that a shot was fired by the petitioner which hit the bumper of their vehicle. The petitioner was seriously injured and had remained in hospital for about 25 days. The petitioner is in custody for over 5 months since his arrest on 22/7/2021 and is not involved in any other criminal case.