RAM KUMAR @ JAGJEET 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 302, 147 & 120-B IPC at Police Station Barwala, District Hisar, vide FIR No.486 dated 25th October, 2009.

(2.) Learned counsel for the petitioner submits that allegations of crushing the deceased under the vehicle are mainly against Subhash, who is alleged to be driving the same. According to him, allegations against the petitioner are that he was sitting beside Subhash on the front seat. He further submits that petitioner is in custody since 10th December, 2009 and material prosecution witnesses have already been examined. He, thus, deserves to be enlarged on bail.

(3.) Learned State counsel has opposed the prayer for bail and contends that allegations against the petitioner are serious.