NAND LAL 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.206 dated 4.12.2011 under Sections 323, 506, 307, 148 read with Section 149 of Indian Penal Code, registered at Police Station Sadar Sirsa.

(2.) I have heard Learned Counsel for the parties and gone through the record.

(3.) It has been argued by the Learned Counsel for the petitioner that injury attributed to him is simple with danda to Jagraj and he has been continuing in custody since 27.12.2011. Further contends that trial is not likely to be concluded in near future as even challan has not been filed so far.