Sohit vs State of Haryana

Petitioner Sohit has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.425 dated

20.05.2017, registered at Police Station Chandnibagh, District Panipat, under Section 379 of Indian Penal Code.

Notice of motion was issued. Learned State counsel appeared and contested the instant petition.

I have heard learned counsel for the petitioner as well as learned State counsel and gone through the record.

Learned counsel for the petitioner argues that the complainant in this case has been examined before the trial Court, but she has not identified the

present petitioner. Co-accused has already been granted benefit of bail by the trial Court.

The petitioner has been in custody since 16.02.2018. He is not required for any investigation or interrogation purposes as he is in judicial custody. The

trial of the case will take long time. No useful purpose will be served by keeping the petitioner in custody till the final disposal of the case.

Keeping in view the facts and circumstances of the present case; without discussing the facts in minute detail and without expressing any opinion on

the merits of the case, this criminal miscellaneous petition is allowed and the petitioner is ordered to be released on bail subject to his furnishing

personal bonds in the sum of `50,000/- with one surety in the like amount to the satisfaction of the trial Court/Duty Magistrate.