SATISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in case FIR No.581, dated 13.10.2010, registered under Sections 148, 323, 324, 325, 307, 302/149 of the IPC, at Police Station Sadar Karnal, District Karnal.

(2.) Counsel for the petitioner has argued that the petitioner has now been in custody since October 2010 and that no specific injury has been attributed by the petitioner on the deceased but he has been accused for causing a simple injury to one of the other persons. He has further argued that now an application under Section 319 of the Cr.P.C has been allowed, as a result of which trial is likely to be further delayed because now denovo proceedings have started against additional accused persons.

(3.) Counsel for the respondent, on instructions from ASI Manjit Singh, has accepted these factual assertions.