MUNIR HUSAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by Petitioner Munir Husain under Section 439 Code of Criminal Procedure seeking regular bail in case FIR No. 138 dated 12.2.2009 registered under Sections 458, 380 IPC (Sections 392, 397 IPC added later on) at Police Station City Panipat.

(2.) I have heard learned Counsel for the parties and have gone through the whole record including the order dated 15.9.2010 passed by learned Additional Sessions Judge, Panipat, vide which he dismissed the bail application of the Petitioner.

(3.) It has been contended by learned Counsel for the Petitioner-accused that he has been continuing in custody since 7.6.2009. Further contends that trial is not likely to be concluded in near future as one another person has been summoned on application under Section 319 Code of Criminal Procedure filed on behalf of the prosecution and the said order has been challanged by the accused before this Court, in which operation of that order was stayed.