BHARAT BHUSHAN PARSOON, J. - (1.) PETITIONER seeks regular bail in case FIR No.194 dated 21.5.2013 under Sections 148, 149, 332, 353, 186, 201, 307, 120 -B IPC and 25, 27 and 29 of the Arms Act, 1959, registered at Police Station Shivaji Colony, Rohtak.
(2.) HEARING has been provided while perusing the paper book. The petitioner is facing trial, inter -alia, for commission of the offence under Section 307 IPC. As per the prosecution case, elections of Municipal Corporation, Rohtak were to be held. A secret information became available to the police of Crime Branch, Rohtak from a police party of Delhi Police headed by Inspector Ishwar Singh that some criminals possessed with weapons had come from UP with an intention to commit murder of a candidate who was contesting election of Municipal Corporation, Rohtak and that they were sitting in the office of Shri Balaji Properties, opposite Sugar Mills, Rohtak. On this information, two teams were organized by DSP Sumit Kumar.
(3.) UNPROVOKED firing was made by 3 -4 lads on one team of the police, which had reached near the office of Shri Balaji Properties where the culprits had collected. The said boys were standing near Ertiga car bearing registration No.DL -10FA -2554. On seeing the police party, they tried to escape using the said Ertiga vehicle. When they were fleeing away from the spot towards Jhajjar octroi post, four of the group of the assailants were nabbed. One of the accused viz. Ravi Pal was injured.;