AJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C , 1973 in case bearing FIR No. 523 dated 07.08.2015, registered under Section 148, 149, 323, 307, 302 IPC and under Section 27/54/59 of Arms Act registered at Police Station Sadar Bahadurgarh, District Jhajjar.

(2.) The allegation against the petitioner is that in the fight between two families, he inflicted lathi blow on the elbow of right arm of Sumit. His father Sombir had fired a gun shot in the chest of brother of the complainant i.e. Ramesh. Ramesh ultimately died due to gun shot injury.

(3.) By referring to statements of complainant (PW2) and injured Sumit (PW3), learned counsel for the petitioner submits that material witnesses have not supported the case of the prosecution.