RAJESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition filed under Section 439 of the Code of Criminal Procedure seeking regular bail in a case registered against the Petitioner vide FIR No. 320 dated 08.09.2010 under Sections 498 -A/307/34 IPC at Police Station Mohindergarh.

(2.) LEARNED Counsel for the Petitioner contends that Petitioner is in custody since 17.09.2010 and one prosecution witness has already been examined. He submits that allegation against the Petitioner is that he compelled his wife to drink phenyl and manhandled her due to which she became unconscious. He submits that no useful purpose would be served by detaining the Petitioner in custody during the pendency of trial.

(3.) KEEPING in view the aforesaid contentions, period of incarceration of the Petitioner and the fact that trial may still take long time to conclude, I am of the considered view that no useful purpose would be served by detaining the Petitioner in custody any longer. Without expressing any opinion on the merits of the case, I deem it appropriate to grant regular bail to the Petitioner. Accordingly, the petition is allowed and Petitioner is ordered to be enlarged on bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Narnaul.