CHAMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner is seeking regular bail in case bearing FIR No. 402 dtd. 2/7/2022 under Ss. 323, 34, 506 IPC and Sec. 25 of Arms Act (Sec. 326 IPC and 27 of Arms Act added subsequently) (Sec. 25 of Arms Act deleted) registered at Police Station Shivaji Colony, District Rohtak.

(2.) Custody certificate has been taken on record.

(3.) Learned counsel for the petitioner contends that the allegations against the petitioner are to the effect that he had inflicted injury on the eye-brow of left eye and on the eye by means of butt of a double-barrel gun on the person of the injured. Krishan was stated to be accompanying the petitioner but he has been found to be innocent during the course of investigation. The petitioner is in custody for a period of 9 months and 22 days and not involved in any other case.