BALKAR SINGH, Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of all the aforementioned petitions for regular bail filed under Section 439 of Cr.P.C. in FIR No. 289 dated 29.03.2010, under Sections 307/323/332/353/186/148/149/427/506 IPC and Prevention of Damage to Public Property Act, registered at Police Station Civil Lines Karnal, District Karnal.

(2.) I have heard learned Counsel for the parties and gone through the record.

(3.) It has been argued by the learned Counsel for the petitioners that petitioner-Balkar Singh has been continuing in custody since 02.04.2010. Petitioner-Amit Kumar has been continuing in custody since 17.06.2010 and petitioner-Anoop Singh has been continuing in custody since 22.06.2010. It is further contended that one Pushpinder alleged to have died on account of negligence of the doctor and hence, a mob collected and attacked the doctors. It is further contended that none of the petitioners has been named in the FIR and they have been falsely implicated in this case. It is further contended that co-accused Ashok Kumar, Parvinder Singh @Monu and Manjeet Singh @Hathi were allowed bail by this Court and the case of the present petitioners is on similar footing. It is further contended that though challan has been filed against petitioner-accused, Balkar Singh and however, charge has not been framed so far. It is further contended that challan against petitioners-accused, Amit Kumar and Anoop Singh is yet to be filed. Hence, trial of the case is not likely to be concluded in future.