RISHI PAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) This is petitioner's third petition seeking bail pending trial in FIR No.126, dtd. 21/4/2019 under Ss. 148, 149, 302, 452, 323, 324, 120-B IPC and 25/54/59 of Arms Act, registered at Police Station Nissing, District Karnal. First petition for bail pending trial was dismissed as withdrawn on 15/10/2020. Thereafter, petitioner filed CRM-M-30626-2021 seeking interim bail on account of a critical cardiac problem, which he was suffering from. Vide order dtd. 6/8/2021, petitioner was released on interim bail for six weeks to avail proper medical facility and treatment as it was found that proper treatment was not being made available to the petitioner. Interim bail was extended. Petitioner ultimately surrendered on 12/10/2021 and has been in custody since then.

(3.) Present petition has been filed seeking bail in the above said FIR on the ground that apart from the fact that petitioner was not named in the FIR and was sought to be inculpated on a supplementary statement of the complainant and a disclosure statement of the co-accused, namely Satish, the complainant and his wife have not supported the prosecution version before the learned trial Court.