RAJESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to the petitioner namely, Rajesh Kumar son of Ishwar Singh resident of Village Subana, Police Station Salhawas, Tehsil & District Jhajjar in FIR No.185 dated 21.10.2014, under Sections 148, 149, 341, 307, 302 and 506 IPC and Section 25/54/59 of the Arms Act, registered at Police Station Salhawas City, District Jhajjar.

(2.) ON 26.3.2015, this Court while issuing notice of motion has passed the following order : -

(3.) REITERATING the aforesaid contention, Ms. Puja Chopra, learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case, so as to settle the scores and wreak vengeance, as the petitioner is a parental uncle of co -accused Raman, who inturn was friend of the accused. She further states that the petitioner has no direct or indirect relation with the alleged incident and the allegation of fire -arm injury is attributed to one Amit. Amit son of Khajan Singh is stated to have fired the shot below the chest of Vijaypal. Even the allegations of fire -arm injuries on Sandeep is attributed to said Amit. Learned counsel for the petitioner also submits that the alleged occurrence took place at 8.30 A.M., whereas the FIR was registered at 7.50 PM on 21.10.2014 and on the relevant date and time the petitioner was in his school.