ABID HUSSAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 439 Cr.P.C for grant of regular bail to the Petitioner in case FIR No. 477 dated 08.11.2009 under Sections 392/397/34 IPC and Sections 25/54/59 of the Arms Act registered at Police station Sector 7, Faridabad.

(2.) It is contended by learned Counsel for the Petitioner that as per the statement of the complainant eye witness, the particulars of the present Petitioner did not match with the particulars given by him of the second person who had robbed him.

(3.) Mr. Gaurav Dhir, learned D.A.G., Haryana, on instructions from ASI Hari Singh, pointed out that the present Petitioner is involved in 18 cases and has been declared a proclaimed offender in one of the cases. The prosecution evidence is yet to be completed in the present case, whereas, out of the 18 witnesses, only 8 witnesses have been examined as yet.