SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition under Section 439 Code of Criminal Procedure .seeking regular bail in a case registered against the Petitioner under Sections 148, 149, 302, 307, 120B, 216, 419, 420, 467, 468, 471 IPC & 25/54/59 of the Arms Act vide FIR No. 451 dated 27.11.2008, police station Sadar Bahadurgarh.

(2.) LEARNED Counsel for the Petitioner contends that Petitioner has been in custody since 28.1.2009 and trial of the case is still pending. The Petitioner is thus, entitled to be enlarged on bail.

(3.) UNDER the circumstances, I am of the considered view that Petitioner is not entitled to concession of regular bail.