RAKESH @ MIDDA Vs. STATE OF HARYANA

JUDGEMENT

(1.) All the cases listed today have been taken up for hearing by way of video conferencing because of the situation existing due to the Covid-19 pandemic.

(2.) By this petition, filed under the provisions of Section 439 Cr.P.C., the petitioner seeks the concession of 'regular bail', upon FIR no.395, dated 14.12.2017, having been registered at Police Station Narnaund, District Hisar, alleging therein the commission of offences punishable under Sections 307, 120-B and 216 of the IPC, and Section 25 of the Arms Act.

(3.) After hearing arguments at some length of the counsel for the petitioner and learned State counsel, as also learned Senior Counsel appearing for the complainant, when this court was not inclined to grant the concession of bail to the petitioner keeping in view the fact that there are other cases of serious nature registered against him, Mr. Virk submits that the petitioner has been in custody for the past 2 years and 6 months and cannot be kept behind bars indefinitely, if the trial keeps extending.