NARENDER ALIAS DHILLU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by petitioner Narender alias Dhillu under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.285 dated 02.07.2014, under Sections 392, 307, 420 of the Indian Penal Code, 1860 (here-in-after called the 'IPC') and Section 25 of Arms Act, registered at Police Station Tosham.

(2.) As per the prosecution allegations, on 01.07.2014 at about 09:07 P.M., the present petitioner along with his co-accused in a Maruti Swift car went to the petrol pump where the complainant was employed and got filled the petrol for Rs.1000/-. When they were asked to make the payment, co-accused Navdeep Baganwala fired a shot at the complainant, but the said fire did not hit him. The present petitioner was arrested in this case on 11.07.2014. Since then he is in custody.

(3.) Learned counsel for the petitioner contended that all the private witnesses have not supported the prosecution version. They have not identified the petitioner. He further contended that no incriminating article has been recovered from his possession. He is in custody for the last about one year.