SUBHASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer made in this petition is for grant of anticipatory bail in case bearing FIR No.514 dated 09.08.2014 under Sections 302/34/120-B IPC and Section 25 of Arms Act, P.S. City Fatehabad, Distt. Fatehabad.

(2.) Petitioner-Subhash Nai and Sonu Arora have been summoned under Section 319 Cr.P.C., to face trial under Sections 120-B, 302 IPC read with Section 34 IPC vide order dated 15.05.2014 passed by Additional Sessions Judge-I, Fatehabad.

(3.) Complainant-Banty lodged the FIR in question with the allegations that on 09.08.2014, his brother Bharat left home on a motorcycle at about 09.00 p.m. in order to purchase biscuits for his dog. He went towards bus stand where the complainant was also present in front of bus stand. Brother of the complainant purchased biscuits from a tea vendor in front of bus stand and when he was making payment, four persons came on a motorcycle and stopped near his brother. One of them fired at his brother Bharat from behind due to which he fell down and the assailants fled away from the spot.