VIKAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Sec. 483 of BNSS, 2023 for grant of regular bail to the petitioner in case bearing FIR No.286 dtd. 30/10/2023 registered for the offences punishable under Ss. 394, 397 of IPC and Sec. 25 of Arms Act (subsequently added Sec. 120-B, 201 IPC and 25/54/59 of Arms Act) at Police Station Dhauj, District Faridabad.

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

(3.) Learned counsel for the petitioner has argued that the petitioner is in custody since 13/12/2023. Learned counsel for the petitioner further argued that the petitioner has been falsely implicated into the FIR in question primarily on the basis of confessional statement of co-accused in another FIR. Learned counsel for the petitioner has further iterated that the prime prosecution witness PW (Mukesh) and PW (Ravinder Jain) who are complainant/injured persons have not identified the petitioner. Thus, regular bail is prayed for.