NARESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The petitioner is seeking regular bail in FIR No.59 dated 20.02.2020, under Sections 323, 452, 307/34, 120-B IPC (Section 326 IPC added later on ) and Section 25 of the Arms Act, 1959, registered at Police Station Butana, District Karnal.

(3.) Learned counsel for the petitioner contends that the petitioner was arrested in connection with the FIR No.1304 on 02.01.2020 and he remained in custody till his release on bail on 17.09.2020. The petitioner was arraigned as an accused in this case on the basis of suspicion as it is alleged that the petitioner had conspired with the other accused who had inflicted injuries on the injured. The injured has fully recovered from the injuries. He also contends that there is no prima facie material which indicates that the petitioner was in touch with the other accused especially when the petitioner was in jail at that time. He also contends that the petitioner was involved in other cases but he had been acquitted in all other cases. No other case is pending excpet FIR No.1304 wherein the petitioner has been granted regular bail. The petitioner is in custody for over 1 year and 4 months.