RAJAT @ RAKA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the instant petition filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 is for grant of regular bail to the petitioner in case FIR No.131 dtd. 15/5/2025 registered under Ss. 25(1-B)(a) and 29(b) of the Arms Act, at Police Station Farukh Nagar, District Gurugram.

(2.) Brief facts of the prosecution case are that on 15/5/2025, ASI Vijender Singh received secret information that Rajat son of Rakesh is present near liquor shop, Kheda Khurampur with an illegal weapon and in case raid is conducted, he can be apprehended. ASI Vijender Singh along with secret informer and other fellow officials reached at the disclosed place. The secret informer apprised the policy party that the boy standing was Rajat. Thereafter, the secret informer was allowed to leave. The boy was apprehended who disclosed his name to be Rajat son of Rakesh. On his personal search, one country made pistol was recovered from the right pocket of his jeans.

(3.) Learned counsel for the petitioner contends that the petitioner has been falsely implicated in the present case and he has no concern with the said offence. The petitioner is in custody since 15/5/2025. The investigation in the case is complete and challan also stands presented. He further submits that the trial will take a long time to conclude and no useful purpose would be served by keeping him behind the bars. Therefore, it is urged that the petition deserves to be allowed.