SUMIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case heard by video conferencing.

(2.) By this petition, the petitioner seeks the concession of 'regular bail' under the provisions of Section 439 of the Cr.P.C., upon FIR no.431, dated 30.08.2020, having been registered at Police Station Surajkund, District Faridabad, alleging therein the commission of offences punishable under Sections 148, 149, 323, 324 of the IPC (with Sections 325, 307 and 506 of the IPC added later). Despite the order dated May 13, 2021, no reply has been filed by the State so far.

(3.) Be that as it may, learned counsel for the petitioner submits that the petitioner has now been in custody for more than 6 months, with the trial still to commence and the injury attributed to him being one punishable under Section 326 of the IPC and with one injury having been received in the occurrence (as contended) by the petitioners' father, whose arm was fractured, as also by his uncle on the head.