SUKHBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the second petition filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the petitioner in FIR No.0133 dated 17.06.2020 under Sections 147, 148, 149, 323, 341, 506 of the Indian Penal Code, 1860 (for short, 'IPC') [Sections 325, 307, 34 IPC added later on and Sections 147, 148, 149 have been deleted in the report under Section 173 CrPC] registered at Police Station Garhi, District Jind. The first petition for grant of regular bail [CRM-M-33435-2020] was dismissed as withdrawn on 03.11.2020.

(3.) Learned counsel for the petitioner would contend that the petitioner has been falsely involved in the case, there is a delay in registration of the FIR, the injury attributed to the petitioner is with a blunt weapon and there was no intention to kill, the petitioner is in custody since 01.07.2020 and is not involved in any other case. Lastly, it was submitted that the co-accused, Randeep, has been granted regular bail by this Court vide order dated 25.09.2020 passed in CRM-M-29117- 2020 and the petitioner is also entitled to bail on the ground of parity.