VIKAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner in this case is one of the accused in the case registered at F.I.R. No. 102 dated 15.6.1995, Police Station Sadar, Panipat, for the offences under Sections 148/149/302/307/324/325/506/102-B of the India Penal Code and Sections 25/27/59 of the Arms Act, and has filed this petition for bail. It may be mentioned at this stage that the petitioner had filed bail applications earlier bearing Crl. Misc. Nos. 8722-M of 1996 and 14511-M of 1996, which were dismissed. The petitioner has stated that he had also filed Crl. Misc. 2354-M of 1996 for bail which was dismissed as withdrawn.

(2.) THE petitioner's learned counsel has argued that the report of the Forensic Science Laboratory shows that the revolver found from the possession of the petitioner was not the weapon through which the pallets were fired. He has also argued that the case is delayed and a school going boy is detained in custody.

(3.) THE bail application of the petitioner bearing Crl. Misc. No. 14511-M of 1996 was dismissed by me. In paragraph 5 of the said petition, it was observed as under :-