DINESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner is in custody since 18.2.2014. As per the prosecution, he was having a country made pistol with him which he fired but the complainant had a narrow escape.

(2.) LEARNED counsel for the petitioner states that the trial Court while dismissing the petition filed by the petitioner for the grant of regular bail mentioned that apart from the present case, there were three more criminal cases. Out of them, in case under Section 394 IPC registered at Police Station Hathin, he stands acquitted. The case under Section 25 of the Arms Act pertains to recovery of a country made pistol which was said to have been used in the present crime. The third case against the petitioner is one under Section 174 -A IPC registered at Police Station Hathin. The said criminal case is off -shoot of the aforementioned case under Section 394 IPC in which he already stands acquitted.

(3.) RESULTANTLY , the petition is accepted. Bail to the satisfaction of Chief Judicial Magistrate, Palwal.