PAWAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is the fourth petition filed under Sec. 439 Cr.P.C. for the grant of regular bail to the petitioner in respect of FIR No.45 dtd. 8/3/2016 under Ss. 148, 149, 395, 436 and 506 of IPC registered at Police Station Kalayat, District Kaithal.

(2.) Learned counsel for the petitioner submits that the co-accused of the petitioner have already been discharged by the competent Court of law and the petitioner is in custody since 10/5/2020 and the charges against the petitioner have already been framed. Learned counsel for the petitioner further submits that the trial is likely to take some time before it concludes and no useful purpose will be served by keeping the petitioner behind the bars and, therefore, he be granted the benefit of regular bail.

(3.) Ms. Rajni Gupta, Addl. A.G. Haryana, who has joined the proceedings through video conference, keeping in view the service of advance copy of the petition submits that the conduct of the petitioner is such that he evaded the proceedings by not joining for a period of four years and was only arrested on 10/5/2020 and that too after being declared as proclaimed offender and, therefore, keeping in view the conduct of the petitioner and also the fact that the other cases are also pending against the petitioner, he may not be granted the benefit of regular bail.