BHAGWAN DASS @ BHANA Vs. STATE OF HARYANA

JUDGEMENT

(1.) COUNSEL for the petitioner contends that no doubt name of the petitioner, found mentioned in the FIR. However, subsequently, during investigation, he was found to be innocent and his name was shown in column No. 2 in the final report submitted by the investigating agency in the Court. Petitioner was summoned by the trial Court by invoking the provisions of Section 319 Cr.P.C. and he is in jail since August 14, 2002. By referring to above mentioned facts, counsel contends that trial will take a long time before it is concluded. These facts have not been controverted by the State Counsel. Prayer for bail has been opposed only on the ground that the allegations in the FIR are very serious.

(2.) KEEPING in view facts and circumstances of the case, application is allowed. Without expressing any opinion on merits of the case, petitioner is directed to be released on bail to the satisfaction of trial court. Application allowed.