AASHMIT ALIAS ASHU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Sec. 483 of BNSS, seeking regular bail in case FIR No. 0131 dtd. 26/5/2025, under Ss. 3(5), 111(4), 111(3) of BNS and Sec. 25(6) of Arms Act (Sec. 238(b) of BNS and Sec. 29 of Arms Act, 1959 were added later on ), registered at Police Station Rohtak Sadar, District Rohtak.

(2.) Case of the prosecution is that, on the basis of secret information received on 25/5/2025, police team conducted a raid at about 10:15 p.m. at the disclosed location. The secret information revealed the presence of accused-Tarun, son of Anil, resident of Village Kutabpur, Rewari, and accused-Mahesh @ Kalu, son of Ved Parkash, resident of Singhpura Khurd, Rohtak City. During raid, both accused were found together on a motorcycle bearing registration No. HR-897705 and were allegedly preparing to commit a crime in Rohtak City. Both were apprehended, and from the right pocket of accused-Tarun's trousers, a black-coloured country-made pistol was recovered. The pistol was found unloaded; however, five live cartridges were recovered separately from its magazine.

(3.) Learned counsel for the petitioner argues that both arrested accused disclosed the name of another accused, namely Vikas, and upon the arrest of Vikas on the basis of his disclosure statement dtd. 2/6/2025, another accused-Sagar, was also implicated in the present case.