JUNAID Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail in case FIR No.70 dated 14.2.2006, registered under Sections 307/353/186/427 of the Indian Penal Code, Sections 4/8, 15/56 of C.S.Act and Sections 25/54/59 of the Arms Act, at Police Station Sadar, Ballabgarh.

(2.) As per allegations in the FIR, the petitioner was allegedly transporting cows in a Maxi Cab vehicle. The police received prior information and parked their jeep in the middle of the road. The petitioner and his co-accused did not stop and instead rammed their vehicle into the police jeep and thereafter ran away. When the police gave chase, a gun shot was fired at the police party.

(3.) Counsel for the petitioner states that the police jeep was parked in the middle of the road. A simple accident occurred but the police concocted this story. It is further argued that no injury was suffered by any member of the police party. The allegation regarding the gun shot is false. Counsel for the respondent on the other hand contends that as the petitioner attempted to run over the police party and fired a gun shot, the present petition be dismissed.