DILNAWAZ Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present petition under Sec. 439 of Code of Criminal Procedure is for grant of regular bail to the petitioner in case FIR No.615 dtd. 24/11/2020 registered for the offences punishable under Ss. 398, 307, 506, 120-B, 341 IPC and Sec. 25 of Arms Act at Police Station Gharaunda, District Karnal.

(2.) Counsel for the petitioner inter alia contends that FIR in this case was registered against unknown persons who as per prosecution case, trespassed into the jewellery shop of Parmod Kumar Arya with an intention to loot the jewellery from the said shop and they fired shots with an intention to kill the complainant but the same missed the target and in the meantime, the complainant attacked the said miscreants with wooden danda and then they sped away from there on a motorcycle. He further submits that during the investigation of the case, the police arrested co-accused Sandeep and Raman Singh and the motorcycle and the pistol were recovered from them; that the petitioner was named as accused on the basis of the alleged disclosure made by aforesaid Sandeep and thereafter, the petitioner was arrested on 27/5/2021 and since then, he is languishing behind the bars. He further submits that no incriminating article was recovered at the instance of the petitioner during the investigation and after completion of investigation, the police presented the challan and charges are framed but no prosecution witness has been examined; that co-accused Raman Singh has been granted concession of regular bail by Coordinate Bench of this Court vide order dtd. 17/9/2021 passed in CRM-M-25103-2021. So, prayer is made that the petitioner be also granted benefit of regular bail pending trial.

(3.) Present petition is also resisted by the State counsel who on instructions from ASI Naveen submits that in all, 2 armed persons entered the shop of the complainant with an intention to loot him and they also fired shots but none sustained injuries and when confronted the miscreants, sped away from there. During the investigation, Sandeep and Raman Singh were arrested and on their disclosure, the present petitioner was arraigned as accused and is now in custody since 27/5/2021. State counsel has not disputed the fact that after conclusion of investigation, challan was presented and charges framed but till date, prosecution has failed to examine any witness. I have considered the submissions made by the counsel for the parties.