TANUJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 164 dtd. 11/3/2020, for offence punishable under Ss. 307, 323, 120-B, 216, 34 of the IPC and Ss. 25, 29 of the Arms Act, 1959 registered at Police Station City Hansi, District Hisar.

(2.) Learned counsel for the petitioner, at the very outset, submits that the petitioner was initially granted the concession of regular bail and was regularly appearing before the trial Court, however, he was involved in another FIR No. 411 dtd. 29/6/2021, registered under Ss. 307, 147, 148, 323 of the IPC and Sec. 25 of the Arms Act and in that case, he was pursuing his remedy of getting anticipatory bail upto this Court and on account of the said fact, the petitioner could not appear before the trial Court and his bail/surety bonds were cancelled. It is further submitted that the petitioner has surrendered back in this case and has applied for grant of fresh bail, however, the same was dismissed.

(3.) Learned counsel for the petitioner further submits that since the non-appearance of the petitioner before the trial Court was due to registration another FIR, the petitioner may be granted concession of regular bail as earlier he was regularly appearing before the trial Court.