BIJENDER @ BABLU Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Bijender @ Bablu son of Ram Saini, has preferred the instant petition for the grant of regular bail in a case registered against him along with his brother and main accused Narbir Saini @ Sittu, Hari Om and Rahul son of Lila Ram, vide FIR No. 160 dated 26.04.2013, for the commission of offences punishable under Sections 307, 506, 452 and 212 read with Sections 120 -B & 34 IPC and Sections 25 of the Arms Act, by the police of Police Station Model Town Rewari, invoking the provisions of Section 439 Cr. P.C. Notice of the petition was issued to the State.

(2.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.

(3.) MOREOVER , the prosecution claimed that on 25.04.2013, at about 8.30. P.M., the complainant Rajender Saini, his son Hemender @ Jonu and his wife were present in the house. Then someone knocked the door of his house and called his son Jonu. As soon as Jonu has opened the door, in the meantime, main accused Narbir Saini @ Sittu asked his other co -accused to fire shots aiming towards Jonu. He took out pistol from his pocket and fired shots but the pistol did not operate. Thereafter, accused Narbir Saini @ Sittu was stated to have fired shots towards complainant and his son Jonu. The shots did not hit anybody as they escaped themselves and had a narrow escape. Then indicated accused threatened him with dire consequences and decamped from the place of occurrence, with their respective weapons.