SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of anticipatory bail to the petitioner, Sandeep, son of Raj Kumar, resident of village Kohand, Tehsil Gharaunda, District Karnal, who has been booked for having committed the offences punishable under Sections 148, 323, 324, 379, 452 and 506 read with Section 149, IPC, in a case arising out of FIR No. 430, dated 7.8.2014, registered at Police Station, Gharaunda, District Karnal.

(2.) Learned counsel contends that a bare reading of the FIR would reveal that the petitioner was not armed with the weapon of offence by which the injuries were allegedly caused on the person of Dinesh; there was no motive on the part of the petitioner to have participated in the alleged occurrence; it is admitted case of the prosecution that the petitioner had not caused any injury on the person of Dinesh (injured); and that in compliance of the order dated 10.9.2014, the petitioner did join the investigation and cooperated with the investigating agency.

(3.) Learned counsel for the State on instructions from ASI Naresh Kumar of Police Station, Gharaunda, District Karnal, submits that though the petitioner has joined the investigation, yet he failed to get the car recovered by which he went to the spot along with his co-accused and returned from the spot in the same car. He further contends that the petitioner has joined the investigation in compliance of the order dated 10.9.2014.