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Judgment
7 paragraphs · 228 wordsSudipahluwalia, J
The instant Petition has been filed under Section 439 of the Code of Criminal Procedure seeking Regular Bail on behalf of the Petitioner in case FIR No.382, dated 6th September, 2020, registered under Sections 148, 149, 323, 341, 307, 364, 506 of the Indian Penal Code, 1860 and Sections 25-24-59 of the Arms Act, 1959 at Police Station Kurukshetra University, Kurukshetra.
The Petitioner has by now remained in detention for more than 6½ months since 8th September, 2020.
In the meantime, investigation against the Petitioner has already been completed and Challan submitted.
Co-accused, namely Mohit @ Mudit has already been granted bail by this Court in CRM-M No.5094 of 2021 on 19th February, 2021. Involvement of the Petitioner in the occurrence is similar to that of the said co-accused. He was also not named in the original FIR and the actual assailant, who assaulted the victim with a knife, namely Kartik has separately been granted bail by this Court in CRR No.20 of 2021 on 18th January, 2021.
In the given circumstances, further detention of the Petitioner for an indefinite period is not called for as he is no longer required in the interest of investigation. At this stage, therefore, the Petitioner is ordered to be released on bail to the satisfaction of the Ld. Trial Court/Duty Magistrate Concerned.
Disposed off.