RAJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner along with some others is facing trial in FIR No. 293 dated July August 11, 1998 registered under Sections 302/34 IPC at Police Station Nissing on the basis of the complaint filed by Krishan in respect of the murder of Harbhaj. The petitioner was admitted to bail by the learned Addl. Sessions Judge, Karnal vide orders dated June 6, 2000.

(2.) KRISHAN has also filed a complaint with regard to the same occurrence and has arrayed the petitioner as an accused along with 14 others. Barring the petitioner all the other accused in the complaint case have been admitted to anticipatory bail by this Court vide orders dated September 30, 1999 passed in Cr. Misc. 17604-M of 1999. Now the petitioner is the only accused in custody. The bail application has been opposed on the ground that the petitioner was named as the main accused in the FIR, on re-investigation by an independent agency continues to be the main accused and now even in the complaint, the petitioner is the main accused. It is stated by the learned counsel that the petitioner had inflicted a Kasi blow on the head of Harbhaj. The deceased had received 17 injuries in all, including 14 incised wounds on his body.