MANOJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) Manoj has filed this petition under Section 439 of the Code of Criminal Procedure for releasing him on bail in case F.I.R. No.138 dated 13.7.2005, under Sections 307/ 353/ 186/ 420/ 467/ 468/ 471 read with Section 34 of the Indian Penal Code and Section 25 of the Arms Act, registered at Police Station Sadar

(2.) Dadri, District Bhiwani. It is argued by the Ld. Counsel for the accusedpetitioner that there are no allegations against him as per the challan. Although the petitioner was in the Scorpio, the firing was allegedly made by Vinod etc. No police official was hit by the bullet. Two of the accused received injuries. The accusedpetitioner is in custody since July, 2005. Conclusion of the trial will take time.

(3.) Arguments of the Ld. Counsel for the accusedpetitioner and of the Assistant Advocate General, appearing for the Haryana State, were heard.