RAKESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners-Rakesh @ Chhotu and Amandeep alias Khalnayak are before this Court seeking regular bail in case of FIR No. 518 dtd. 2/9/2020, under Ss. 307, 323, 506 read with Sec. 148, 149, 34 IPC, 1860 and Sec. 25 of Arms Act, 1959, registered at Police Station City Sirsa, District Sirsa.

(2.) As per the allegations of complainant-Vishal alias Vishnu, on 1/9/2020, Aman and Chhotu came near Maruti Temple, Noharia Bazar, Sirsa and raised a lalkara for teaching lesson for an earlier incident. The complainant alongwith Sonu and Himanshu came to the house of Aman to inquire about the reason for the incident. Aman, his brother Karandeep, Gagandeep, their father Gurjeet and Chhotu Sorgar, were present at the roof of the house of Aman. Firing was done by Aman. Pellets hit the legs of the complainant. The other co-accused indulged in stone pelting. The complainant party sustained injuries.

(3.) Learned counsel for the petitioners submits that it is a case of false implication. There is no gun shot injury. The complainant in his deposition made before the Court has not supported the case of the prosecution.