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Judgment
This is an application for preponing the date of hearing. Learned DAG has no objection in case the application is allowed.
In view of the above, the application is allowed and the case is preponed to today.
This is a petition for the grant of regular bail filed in case bearing FIR No.0090 dated 20.04.2017, under sections 302, 449, 120-B, 34 IPC and 25, 54,
59 Arms Act, 1959, registered at Police Station Hodal,Gohana Sadar, District Sonepat.
According to the prosecution, in the morning of 20.04.2017, 7-8 boys came on 2-3 motor cycles armed with deadly weapons, entered the house of
brother of complainant Parveen and fired on his head, chest and stomach. As a result thereof, brother of complainant Parveen succumbed to his fire
arm injuries.
Learned counsel for the petitioner contends that there is no eye witness account of the alleged occurrence. Petitioner was not identified or
apprehended at the spot. The material witnesses examined by the prosecution have turned hostile. Petitioner is in custody since 07.05.2017.
Conclusion of trial may take sufficient long time and no useful purpose would be served by detaining him any more in jail.
On the other hand, learned State counsel has opposed the prayer of grant of bail to the petitioner.
Having given thoughtful consideration to the submissions and the fact that material witnesses have turned hostile, the petitioner is ordered to be
released on bail during trial on his furnishing bail bonds and surety bonds to the satisfaction of the trial Court/Duty Magistrate concerned.
Petition stands disposed of.