GURDEEP SINGH @ DEEPAK Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present second petition has been filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') for grant of regular bail to the petitioner in case bearing FIR No.225 dtd. 23/9/2024, registered for the offences punishable under Ss. 310(2), 251(b), 190, 191(3), 115, 238 and 140(3) of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS') (Ss. 310(2) and 238 of BNS, 2023 added and Ss. 303 & 251(b) of BNS, 2023 dropped later on), at Police Station GRP, Ambala Cantt. District GRP Ambala Cantt.

(2.) The case set up in the FIR in question (as set out in the present petition by the petitioner) is as follows:

(3.) Learned counsel further argued that the petitioner is in custody since 2/10/2024. Learned counsel for the petitioner has iterated that the petitioner has been falsely implicated into the FIR in question. Learned counsel has iterated that assuming arguendo, the prosecution version is taken to be correct, the role attributed to the petitioner is of causing a simple injury on the head of the FIR-complainant/ injured. Learned counsel has further argued that the said injured, namely, Abhishek has been examined as PW2. Learned counsel has further iterated that the complainant has fabricated the FIR version in question as there was impending rivalry between them. Learned counsel has also iterated that the petitioner is in custody for more than 11 months. Thus, regular bail is prayed for.