Asgar vs State of Haryana

Ajay Tewari, J.—The Petitioner seeks grant of regular bail in case FIR No. 22, dated 10.2.2010, registered under Sections 307, 392, 224, 225, 332, 353, 186, 420, 212, 120-B IPC and Section 25 of Arms Act, at Police Station Nagina, District Mewat.

On 4.2.2011, following order was passed:

Learned Counsel has argued that the bail application of the co-accused was dismissed as far back as 27.9.2010. Further argues that the Petitioner has now been in custody since 18.3.2010.

Notice of motion.

Mr. Man Mohan Sikka, DAG Haryana, at the asking of the Court, accepts notice on behalf of the Respondent-State.

Learned Counsel for the Petitioner undertakes to supply two copies of the petition to the learned DAG during the course of the day.

Adjourned to 4.3.2011.

Thereafter, on 4.3.2011, following order was passed:

Counsel for the Respondent, on instructions from ASI Rajinder Kumar, states that all the remaining witnesses have been summoned for 11.3.2011 and will be 2 examined on that date. In the circumstances, the matter is adjourned to 30.3.2011.

It has not been disputed by counsel for the Respondent on instructions from ASI Deep Chand that only one witness was examined on 11.3.2011.

In the circumstances without commenting on the merits of the case, I deem it appropriate to grant the concession of regular bail to the Petitioner.

Bail to the satisfaction of learned trial Court.

Petition stands disposed of.