RAM KARAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this 2nd petition is for grant of regular bail to the petitioner under Section 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.55 dated 14.02.2017, for offence punishable under Sections 365 of the Indian Penal Code, 1860 (in short 'IPC') (Sections 364, 302, 201, 450, 511, 212, 120-B IPC and Section 25 of the Arms Act, added later) registered at Police Station Sonepat Sadar, District Sonepat.

(2.) The earlier one was dismissed as withdrawn on 02.03.2020.

(3.) Counsel for the petitioner has argued that the petitioner is in custody since 21.06.2017, a period of more than 03 years and 02 months has elapsed and the case is still at the stage of recording the prosecution evidence.