NEERAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present third petition has been filed under Sec. 439 Cr.P.C for the grant of regular bail to the petitioner in respect of FIR No.56 dtd. 12/3/2012, under Ss. 148, 149, 323, 324, 506, 307 and 120-B of the IPC, registered at Police Station Taraori, District Karnal.

(2.) Learned counsel appearing for the petitioner submits that the petitioner is behind bars since 7/8/2019. Learned counsel further submits that co-accused of the petitioner, who have already been convicted in the said FIR, have already been granted the benefit of suspension of sentence and are on bail and no accused has spent more than 11 months behind bars as of now.

(3.) Learned counsel for the petitioner further submits that though, non-joining of the investigation at the time of registration of the FIR is attributable to the petitioner, but on the basis of the said fact petitioner cannot be denied the concession of bail especially in view of the fact that convicted co-accused are already on bail, hence, the petitioner is entitled for the said benefit.