VINEET @ VINT @ SURINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition for grant of regular bail to the petitioner under Section 439 Cr.P.C in case FIR No.66 dated 12.02.2014 registered under Sections 148/149/302 of the IPC and Sections 25/54/59 of Arms Act at Police Station Camp Palwal, District Palwal. FIR in question came to be registered at the instance of Jaipal Singh father of the deceased (Rohit Kumar). Prosecution story is that the complainant is running a security office in the name and style of M/s Choudhary Enterprises. The elder son of the complainant is Rahul Kumar whereas the name of the younger son is Rohit Kumar who was the student of 12th class and he was also learning singing.

(2.) ON the fateful day at about 5.00 p.m. Rohit, Shiva along with his one more friend went to Gupta Farmhouse. Rohit called Rahul by saying that Vineet and four other boys were quarreling with him. On visiting the spot Rahul found that Vineet and his associates were fighting with Rohit.

(3.) THE complainant further alleged that within his view Vineet had fired a shot on the left temple of Rohit with his country -made pistol. On receiving the bullet injury, Rohit fell down and the assailants fled away from the scene on two motorcycles Make Splendor and CD Deluxe. Rohit was brought to Hospital where he was declared dead.