CHARAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner was alleged to have conspired alongwith six other men in the murder of Satya alias Satpal. While his six co-accused had proceeded to the spot of occurrence and committed the crime, the petitioner had remained behind. After case was registered, the six co-accused were arrested, tried and acquitted while the petitioner absconded and was declared a proclaimed offender. He has now been apprehended and has been in custody for six months. Circumstances do not warrant further detention in custody. Bail to the satisfaction of Chief Judicial Magistrate, Gurgaon. Petition allowed.