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Judgment
Rajan Gupta, J.—This is a petition u/s 439 Cr.P.C. seeking regular bail in a case registered against the petitioner under Sections 148, 149, 324, 506, 307 IPC at Police Station Lakhan Majra, District Rohtak, vide FIR No. 38 dated 31st March, 2011. Learned counsel for the petitioner contends that petitioner was not named in the FIR. His name figured during the investigation. He is in custody since 25th July, 2011. According to him, charge-sheet has already been presented in this case and trial is still at its initial stage.
Learned State counsel has opposed the prayer for bail on the ground that role of the petitioner has emerged during the investigation and recovery of the weapon of offence was effected from him.
Heard. Keeping in view the fact that the investigation of the case is complete, the period of incarceration of the petitioner and the fact that the trial may take some time to conclude, I am of the considered view that no useful purpose will be served by detaining the petitioner any longer. Thus, without expressing any opinion on the merits of the case, this petition is allowed and the petitioner is directed to be released on bail to the satisfaction of Chief Judicial Magistrate/ Duty Magistrate, Rohtak.