SATYAWAN @ SATAYAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of both the petitions mentioned above which have been arisen out of the same case and have been filed by petitioners Satyawan @ Satayan and Ravinder @ Sai for grant of the regular bail in case FIR No. 285, dated 02.07.2014, under Sections 392, 307, 420 of Indian Penal Code (for short IPC) and Section 25 of Arms Act, registered at Police Station Tosham, District Bhiwani, Haryana.

(2.) As per the prosecution allegations, on 01.07.2014 at about 09.07 p.m, the present petitioners along with their co-accused got filled the petrol in their car and when they were asked to make the payment, coaccused Navdeep Baganwala fired a shot at the complainant, but the said fire did not hit the complainant. Petitioner Satyawan @ Satayan was arrested on 11.07.2014 and Ravinder @ Sai was arrested on 15.08.2014. Since than they are in custody.

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