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Judgment
5 paragraphs · 200 wordsRajan Gupta, J.—This is a petition u/s 439 Code of Criminal Procedure .seeking regular bail in a case registered against thePetitioner under Sections 148, 149, 302, 307, 120B, 216, 419, 420, 467, 468, 471 IPC & 25/54/59 of the Arms Act vide FIR No. 451 dated 27.11.2008, police station Sadar Bahadurgarh.
Learned Counsel for the Petitioner contends that Petitioner has been in custody since 28.1.2009 and trial of the case is still pending. The Petitioner is thus, entitled to be enlarged on bail.
According to allegations levelled in the FIR, the applicant, namely, Sandeep, who was employed as a Warden in Bhondsi Jail, is stated to have participated in a conspiracy to commit murder of Karan Singh in connivance with certain hardcore criminals lodged in jail. In the investigation, the name of the Petitioner emerged on the mbasis of disclosure statement made by Sanjay on 27.1.2009that he supplied two SIM cards and Rs. 15,000/- to the Petitioner for providing the same to accused Manipal, who was lodged in Bhondsi Jail in connection with some other criminal case.
Under the circumstances, I am of the considered view that Petitioner is not entitled to concession of regular bail.
Dismissed.