SUNIL ALIAS SULLY Vs. STATE OF HARYANA

JUDGEMENT

(1.) INVOKING the provisions of section 439 Cr.PC, petitioner Sunil alias Sully son of Hukam Singh, has applied for grant of regular bail in a case registered against him alongwith his other eight co-accused, vide FIR No.22 dated 23.2..2008 for the commission of the offences punishable under sections 148, 323, 356, 427 and 506 read with section 149 IPC read with section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, by the police of Police Station Sadar Ballabgarh, Distt.Faridabad.

(2.) NOTICE of the petition was issued to the State.

(3.) WHAT is not disputed here is that the petitioner was earlier allowed regular bail and was attending the Court regularly. It was only on 22.7.2009 as he did not appear in the trial Court, therefore, he was ordered to be summoned through non-bailable warrant. It is not a matter of dispute that the petitioner himself surrendered in the Court of Special Judge on 10.9.2010 and since then he is in judicial custody. No useful purpose would be served to further detain him in CRM No.M-32565 of 2010 2 jail.