Ram Kumar @ Jagjeet vs The State of Haryana

Rajan Gupta, J.—This is a petition u/s 439 Cr.P.C. seeking regular bail in a case registered against the petitioner under Sections 302, 147 & 120-B IPC at Police Station Barwala, District Hisar, vide FIR No.486 dated 25th October, 2009.

Learned counsel for the petitioner submits that allegations of crushing the deceased under the vehicle are mainly against Subhash, who is alleged to be driving the same. According to him, allegations against the petitioner are that he was sitting beside Subhash on the front seat. He further submits that petitioner is in custody since 10th December, 2009 and material prosecution witnesses have already been examined. He, thus, deserves to be enlarged on bail.

Learned State counsel has opposed the prayer for bail and contends that allegations against the petitioner are serious.

Heard.

Keeping in view the facts and circumstances of the case and the period of incarceration of the petitioner and the fact that material prosecution witnesses appear to have been examined, I am of the considered view that no useful purpose will be served by detaining the petitioner any longer. Thus, without expressing any opinion on the merits of the case, this petition is allowed and the petitioner is directed to be released on bail to the satisfaction of Chief Judicial Magistrate Duty Magistrate, Hisar.