MANJEET Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this second petition, the petitioner seeks regular bail in case bearing FIR No. 484 dtd. 17/8/2021, registered at Police Station Rai Sonipat, District Sonipat, under Ss. 307 and 34 IPC and Sec. 25 of the Arms Act, 1959.

(2.) Learned counsel for the petitioner contends that allegations against the petitioner are that he fired gun-shots upon the complainant party which had hit the window glass(es) and other places of the car of the complainant; that it is a case of no injury; that the petitioner has been in custody since 24/8/2021, and that so far as other cases registered against the petitioner, are concerned, he stands released on bail therein.

(3.) On the other hand, learned State counsel, while opposing the submissions made by the learned counsel for the petitioner, submits that the petitioner had fired at the complainant and his companions with an intention to kill them.