JAIDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) Due to the outbreak of Covid-19 pandemic, the case is taken up for hearing through video conferencing.

(2.) Instant petition has been filed under Section 439 Cr.PC for grant of regular bail to the petitioner in case FIR No.261 dated 07.08.2012 registered under Sections 302, 120-B and 34 IPC and Sections 24, 54 and 59 of Arms Act, 1959 at Police Station Sadar Sohna, District Gurugram.

(3.) Learned counsel for the petitioner contends that it is a case of false implication as would be evident from the fact that the petitioner was arrested six months after the alleged occurrence and that too on the basis of a disclosure statement made by co-accused in which he stated that he along with the petitioner had procured two country made pistols from U.P. He further contends that the petitioner has been in custody since 24.02.2019. He also contends that the trial is unlikely to conclude in the near future as only four out of 37 prosecution witnesses cited so far have been examined.