SONU LUTHRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail in FIR No.712 dtd. 21/12/2021 under Ss. 147, 148, 149, 323, 325, 307, 341, 506 IPC and Sec. 3 of SC&ST Act, registered at Police Station Sirsa City, District Sirsa.

(2.) Learned counsel for the petitioner submits that the petitioner is in custody since 7/1/2022 and is not involved in any other case. It is further submitted that co-accused Sahil Sharma @ Kaliya Pandit and Vikas @ Golu @ T Gujjar have already been granted the concession of regular bail by the trial Court and two more co-accused Jai Parkash and Mohit Saini have also been granted the concession of anticipatory bail by this Court vide orders dtd. 10/5/2022 passed in CRM-M-9446-2022 and CRM-M-6842-2022, respectively. It is also submitted that without prejudice to his right of defence, in order to show his bonafide, the petitioner is ready to pay Rs.1.50 lacs to victim Rinku towards medical expenses.

(3.) Learned State counsel has filed the custody certificate in the Court today, according to which, the petitioner is in custody for the last 04 months and 20 days and is not involved in any other case. It is submitted that grievous injury i.e. fracture of left temporal bone, has been caused to the victim and he remained under treatment in hospital for a considerable long time.