PURAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Section 439 Cr.P.C. seeking regular bail in a case registered against the petitioner under Sections 307, 323 read with Section 34 IPC and 25 of the Arms Act at Police Station Sadar Sirsa, District Sirsa, vide FIR No.84 dated 3rd May, 2011.

(2.) Learned counsel for the petitioner has argued that petitioner has been in custody for sufficiently long time. He has been falsely implicated due to previous enmity between the parties. Thus, he deserves concession of bail.

(3.) Learned State counsel has, however, vehemently opposed the prayer. He has submitted that petitioner has committed a heinous crime. Due to injuries caused by him, left arm of Bhagwan Dass, brother of the complainant had to be amputated. He has also referred to the opinion of the doctor dated 21st November, 2011 and contends that petitioner is not entitled to concession of bail pending trial.