SUNIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Sunil Kumar @ Deepiya has filed this petition seeking regular bail in case FIR No.228 dtd. 4/5/2018 (Annexure P-1), under Sec. 307, 34 of the Indian Penal Code and Sec. 25 of Arms Act, Police Station City Fatehabad, District Fatehabad.

(2.) The petitioner is in custody since his arrest on 9/8/2018. However, the FIR was recorded on the statement of Rajpati, mother of the injured wherein it was recorded that her son namely Sunil Kumar @ Silu went with Gurdeep (his cousin) to village Khan Mohammad in the house of Deepiya (petitioner) on 3/5/2018. It was further narrated by the complainant that her son-in-law Anil telephonically informed about the injury suffered by Sunil @ Silu, who was being taken to the hospital for treatment at Hisar.

(3.) Learned counsel for the petitioner contends that later on statement of injured Sunil Kumar @ Silu was recorded wherein the entire incident stood neatly narrated by him. According to him, the injured had suffered injury by an accident as the pistol being handled by the petitioner went off and caused injury in the stomach of injured Sunil. The said statement reads as under :-