VIKRAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the second petition under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case FIR No. 335 dated 20.11.2017 under Sections 148, 149, 302, 323, 325, 342, 379-B, 506, 307 IPC, registered at Police Station Khol, District Rewari, as the earlier one, i.e. CRM-M-19786-2019 was dismissed on 21.8.2019 with the following observations: -

(2.) Counsel for the petitioner submits that the petitioner is in custody for the last more than 03 years and the trial is still at the stage of recording of the prosecution evidence and out of 32 witnesses, only 11 have been examined.

(3.) It is further submitted that out of the two accused, i.e. the brother of the petitioner, namely Dharminder has been granted the concession of regular bail on 13.8.2029 in CRM-M-21729-2020 and Aman was granted the concession of regular bail by the trial Court.