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Judgment
16 paragraphs · 158 wordsThrough this petition under Section 439 Cr.P.C., prayer has
been made for grant of regular bail to the petitioner in case First Information
Report No.22 dated 02.02.2016 under Sections 120-B / 307 / 34 IPC and
Section 25 / 54 / 59 of the Arms Act, registered at Police Station Barauda,
District Sonepat.
The allegations against the petitioner are that on the instruction
of the petitioner, co-accused Sonu and Sandeep alias Bandu fired upon the
complainant.
Learned counsel for the petitioner inter-alia contends that as per
the prosecution story, the petitioner was not present at the spot. He has been
falsely implicated. All the material witnesses have already been examined.
Considering the over all circumstances, but without
commenting anything on the merits of the case, the petitioner is granted
regular bail, during the trial, subject to his furnishing bail/ surety bonds to
the satisfaction of the trial Court.
The petition is, accordingly, allowed.