BHAGWAN @ MONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has approached this court, praying for concession of bail during the pendency of trial.

(2.) It is the contention of learned counsel for the petitioner that on the date of alleged commission of offence i.e. 03.09.2020, the petitioner was admitted in hospital with a fracture as he had met with an accident. The medical records have been placed on record, including the discharge summary dated 03.09.2019 (Annexure P-2). He contends that the petitioner was not present at the spot and he has been involved in the commission of offence with the aid of Section 120-B IPC. Assertion has, thus, been made that the petitioner, who is in custody since 04.09.2019, may be granted the concession of bail as the trial is not likely to conclude soon.

(3.) On the other hand, learned counsel for the State contends that the petitioner is the person who had instigated and hatched the conspiracy for commission of offence. He, however, could not dispute the fact that the petitioner was not present at the spot when the murder of Mahant Yogender Nath had taken place. He also contends that the details of mobile conversation between the petitioner and his other co-accused indicate his involvement in the commission of offence. Reference has also been made to the FIR, which indicates his involvement. He further contends that till date charge has not been framed because one of co-accused, namely, Rohit @ Kalu has claimed himself to be a juvenile, which application is pending consideration.