Nand Lal vs State of Haryana

Ram Chand Gupta, J.—This is an application for regular bail filed u/s 439 of Code of Criminal Procedure in FIR No.206 dated 4.12.2011 under Sections 323, 506, 307, 148 read with Section 149 of Indian Penal Code, registered at Police Station Sadar Sirsa.

I have heard Learned Counsel for the parties and gone through the record.

It has been argued by the Learned Counsel for the petitioner that injury attributed to him is simple with danda to Jagraj and he has been continuing in custody since 27.12.2011. Further contends that trial is not likely to be concluded in near future as even challan has not been filed so far.

Learned counsel for the State has not disputed these facts.

There are no allegations on behalf of the State that petitioner is likely to abscond or that he is likely to dissuade the witnesses from deposing true facts in the Court, if released on bail.

Hence, keeping in view these facts and without expressing any opinion on merits, the instant application for regular bail filed on behalf of petitioner Nand Lal is allowed.

Bail to the satisfaction of CJM/Duty Magistrate, Sirsa.