Satender @ Sonu vs State of Haryana

Sham Sunder, J.—This petition u/s 438 Cr.P.C. for the grant of regular bail in case FIR No. 278 dated 25.6.2009 under Sections 307, 353 and 419 of the Indian Penal Code and 25 of the Arms Act Police Station Rai, Sonepat, District Sonepat has been filed by the accused-petitioner.

The Counsel for the petitioner has submitted that the petitioner has been in custody since 27.7.2009. He has further submitted that the allegations against the petitioner are to the effect that he along with is co-accused looted a truck. He has further submitted that the name of the petitioner does not figure in the FIR nor the car in which the accused-petitioner and the co- accused was allegedly travelling belonged to him. He has further submitted that no injury was caused on the person of anybody.

The Counsel for the respondent does not dispute the factual position depicted above.

The conclusion of the trial shall take a long time. There is nothing on record that the accused-petitioner shall abscond, tamper with the evidence or influence the prosecution witnesses, in case, released on bail. No useful purpose shall be served by keeping the accused-petitioner in custody any longer.

Bail to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Sonepat.