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Judgment
14 paragraphs · 258 wordsManjari Nehru Kaul, J
This is the second petition filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No.354 dated 29.08.2020, under
Sections 323, 341, 506, 180, 295, 324, 325, 326, 120-B, 307 IPC, registered at Police Station Indri, District Karnal.
Learned counsel for the petitioner contends that he has been attributed an injury on the forearm of Purshottam with an iron patti attracting the
ingredients of Section 325 IPC. It has further been submitted that the petitioner is in custody since 19.09.2020 and there is no likelihood of the trial to
be concluded in the near future, therefore, he be granted the concession of regular bail.
Per contra, learned State counsel while opposing the prayer and submissions made by learned counsel for the petitioner, on instructions from ASI
Narender Kumar has submitted that the petitioner is a man of criminal antecedents as he is involved in number of criminal cases including one under
Section 302 IPC for which he was convicted by the trial Court. Learned State counsel has further submitted that while on bail subsequent to his
conviction in FIR No.12 dated 17.01.2004 registered under Section 302 IPC, the petitioner committed the offence in question.
Heard.
In view of the criminal antecedents of the petitioner, I do not find any ground to grant regular bail to the petitioner. Therefore, finding no merit in the
instant petition, same stands dismissed. However, anything observed hereinabove shall not be construed to be an expression of opinion on the merits of
the case.