NACHHATAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.186 dated 30.10.2010 registered under Sections 364, 341, 506, 148 & 149 IPC and Sections 25, 27, 54 & 59 of the Arms Act at Police Station Jakhal, District Fatehabad. On 02.08.2011 the following contention was noticed:-

(2.) Both learned counsel for the complaintant and learned Assistant Advocate General on instructions from ASI Shavinder Singh have sought to argue that the petitioner was present on the spot. However, they are not able to deny the fact that no act has been attributed to him.

(3.) In the circumstances, without going into the merit of the case, I deem it appropriate to release the petitioner on regular bail to the satisfaction of the trial Court/Duty Magistrate. Ordered accordingly.