AAKASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case has been taken up for hearing through Video Conferencing.

(2.) This petition under Sec. 439 Cr.P.C has been moved for grant of regular bail to petitioner- Aakash @ Kalu in case F.I.R. No.204 dtd. 17/7/2021 under Sec. 307 IPC read with Sec. 34 IPC and Sec. 25 of Arms Act, registered at Police Station Sector 17, HUDA, Jagadhri, District Yamunanagar.

(3.) Learned counsel for petitioner inter alia contends that version, as alleged in the FIR, is totally concocted one and there is no iota of truth therein. He further submits that petitioner was not named in the FIR, whereas name of petitioner surfaced in the array of accused for the first time in terms of disclosure statement rendered by co-accused Munish @ Monu. He further submits that nobody was injured in the alleged firing. He further submits that petitioner is languishing in custody since 5/9/2021 and he is no more required by the Police for any investigation purpose as after completion of investigation, final report as envisaged under Sec. 173 Cr.P.C. (Challan) has already been presented in Court. He further submits that since trial of the case would take sufficient time to conclude, no useful purpose would be served by keeping the petitioner in custody further and he may be released on bail.