RAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) RAM Singh has filed the instant bail petition in case FIR No. 111 dated 3.4.2009, under sections 323,324,307,506, 34 IPC, registered at Police Station Nuh.

(2.) ACCORDING to the prosecution version, the petitioner inflicted knife blows on the right shoulder and chest of complainant Deepak Kumar and also knife blow in the abdomen of complainant's father Vijay Kumar. Injury of Vijay Kumar has been declared dangerous to life. Learned counsel for the petitioner contended that the petitioner is in custody since 12.5.2009 i.e. for more than 22 months. It is pointed out that the trial is likely to take long time because cross criminal complaint filed by petitioner's mother Smt. Kiran has been ordered to be tried with the instant police case but the said complaint is at initial stage. On the other hand, learned State counsel contended that earlier bail petition of the petitioner was rejected vide order dated 23.10.2009, Annexure P/1 and therefore, there is no ground for releasing the petitioner on bail now. I have considered the rival contentions. Bail of the petitioner was declined vide Annexure P/1 because at that stage, the case was at initial stage. Now the prosecution evidence has already been concluded and the petitioner is in custody for more than 22 months. Trial is not likely to be concluded because the cross complaint related to same incident, which is to be tried with this case, is at initial stage.