Rahul vs State of Haryana

In the instant petition, petitioner has sought for regular bail under the provisions of Section 439 Cr.P.C. in case FIR No.528 dated 25.12.2015, under

Sections 302/201 IPC (Sections 364/34 IPC added later on), registered at Police Station Rajendra Park, Gurugram, District Gurugram.

2.) Learned counsel for the petitioner submitted that petitioner's name has not been reflected in FIR and his name has been cropped up on the

disclosure statement of one Subhash. Petitioner was arrested on 7.6.2017 with reference to recovery of a danda at the place of occurrence. Challan

has been presented in this case. Petitioner is not involved in any other case. These issues have not been disputed by the learned State counsel, on

instructions from Sub Inspector Abdulla Khan. 3.) Heard.

4.) In view of these facts and circumstances and the fact that trial would take some more time, petitioner is entitled to the benefit of regular bail,

therefore, without expressing any opinion on the merits of the case, present petition is allowed. Petitioner-Rahul is ordered to be released on bail on his

furnishing bail/surety bonds to the entire satisfaction of the Chief Judicial Magistrate/Duty Magistrate concerned with the following condition:-

(i)Petitioner shall not in any way indulge in any criminal activities and he shall not influence the witnesses or otherwise interfere with the fair trial.