SANJAY Vs. STATE OF HARYANA
LAWS(P&H)-2021-7-89
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 12,2021

SANJAY Appellant
VERSUS
STATE OF HARYANA Respondents

JUDGEMENT

Sudhir Mittal,J. - (1.) CRM-19376-2021 This application has been filed for placing on record a copy of the challan as Annexure P-6.
(2.) For the reasons stated therein, application is allowed and Annexure P-6 is taken on record. CRM-M-43180-2020
(3.) The petitioner seeks regular bail in FIR No.540 dated 25.11.2019, registered at Police Station Civil Line Kaithal, District Kaithal under Section 307, 120-B IPC and Section 25 of the Arms Act, 1959. According to the FIR, a shot was fired at the car of the complainant whereupon the Police was informed. Before the Police could be informed, the brother of the complainant received phone call from one Sandeep Chatha enquiring about the incident. Since, nobody had been told about the incident, suspicion arose upon said Sandeep Chatha and another person named Lucky Verma. Challan dated 23.11.2020 was submitted wherein, the petitioner has been named as an accused on the basis of a disclosure statement.;


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