ANIL AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is an application for regular bail filed under Section 439 of Code of Criminal Procedure in FIR No.316 dated 27.11.2010 under Sections 147, 148, 323, 452, 302 of Indian Penal Code, registered at Police Station Kanina, District Mohindergarh. I have heard learned counsel for the parties and gone through the record.

(2.) It has been argued by the learned counsel for the petitioners that petitioners have not been named in the FIR and they have been falsely involved on the basis of statement of co-accused later on. Further contends that complainant identified as many as seven persons at the spot and named in the FIR. It has also been contended that complainant has been examined in the Court and he has also not recognized the present petitioners. It is further contended that they have been continuing in custody since 11.01.2011. It has also been contended that case of present petitioners is similar to co-accused Tara Chand @ Hanuman, who has been granted concession of regular bail by this Court vide order dated 10.01.2012 passed in CRM No.M-23469 of 2011.

(3.) Learned counsel for the State on the instructions of ASI Mahabir Singh, has not disputed these facts.