ABID Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRESENT petition is filed seeking regular bail in case FIR No. 246 dated 26.7.2009 under Sections 392/397 IPC and Section 25 of Arms Act (Sections 395/412 IPC and Sections 54 and 59 Arms Act added subsequently), Police Station Kundli, District Sonepat.

(2.) LEARNED Counsel for the Petitioner states that Petitioner has been in custody since 3.8.2009.

(3.) LEARNED Counsel for the Petitioner, while taking me to Annexure P -6 page 31 has argued that even at the time of disposal of bail application of Faisal by this Court vide order dated 17.2.2011, same arguments were advanced by learned State Counsel that entire evidence would be concluded on 15.2.2011, however, it was not done. Learned Counsel for the Petitioner has stated that despite of several dates fixed thereafter, prosecution has failed to conclude the evidence.