ABHAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, incarcerated upon his arrest in the FIR captioned above, has come up before this Court under Sec. 439 of Code of Criminal Procedure, 1973 (CrPC) seeking bail on merits and in the alternative on medical grounds of infection in the intestine.

(2.) In paragraph 9 of the bail application, the accused declares the following criminal antecedents:

(3.) The complainant alleged that on 5/2/2022, at 9.30 PM, two persons fired multiple shots at the complainant's house, which was recorded in CCTV. On the evening of 6/2/2022, the complainant received a phone call on his mobile. The caller claimed himself to be a member of the Lawrence Bishnoi group and proclaimed that he had been deputed to assassinate him, demanding a sum of fifty lacs rupees as protection money. The investigation found the petitioner's involvement, and he was arrested.