MANBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under section 439 of the Code of Criminal Procedure for grant of regular bail to Manbir Singh,petitioner in a case registered by way of FIR No. 79 dated 02.04.2009 for an offence punishable under sections 302, 307, 341, 325, 323 and 148 read with section 149 of the Indian Penal Code at Police Station Matlauda District Panipat.

(2.) The case has been registered on the statement of Amit Kumar, who has stated that the petitioner alongwith 17 other persons came to his house duly armed with various types of weapons and opened attack on them. Nafe Singh, who suffered four injuries died on 11.04.2009 at P.G.I., Rohtak on account of the head injury, which was found to have been suffered by him with a blunt weapon.

(3.) Learned counsel for the petitioner submits that the FIR does not specify the role of the petitioner. According to him, the handle of the handpump, which was allegedly recovered from the possession of the petitioner, was lateron sent to FSL and it was not found to have any blood on it. According to him, the petitioner has been in custody since 10.04.2009 and no fruitful purpose will be served by keeping him in custody any longer.