Laxmi Narain Mittal, J. - (1.) ACCUSED Imran has filed this petition for regular bail in case FIR No.193 dated 25.05.2011, under Sections 149, 323 and 506 of the Indian Penal Code (in short - IPC) (Section 307 IPC and Section 25 of the Arms Act added later on), registered at Police Station Sohna, District Gurgaon.
(2.) I have heard learned counsel for the parties and perused the case file. According to FIR, shots from fire arms were fired by petitioner's co -accused and not by the petitioner. However, petitioner allegedly made disclosure statement that he had also fired shot. The petitioner is in custody since 31.07.2011 i.e. for more than four months. Investigation has already been completed and challan presented.
(3.) LEARNED State counsel, on instructions from ASI Mohan Singh, stated that the petitioner is involved in four other cases. However, learned counsel for the petitioner states that the petitioner is on bail in the said four cases.;