DILDAR @ SHAHRUKH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Dildar alias Shahrukh, minor son of Aslam Khan, has directed the instant petition for the grant of regular bail in a case registered against him along with his other co-accused, vide FIR No.22 dated 31.01.2013, for the commission of offences punishable under Sections 148, 149, 323, 324, 341, 452, 506 and 307 IPC, by the police of Police Station Chhachhrauli, District Yamuna Nagar, invoking the provisions of Section 439 Cr.P.C. read with Section 53 of the Juvenile Justice(Care & Protection of Children) Act, 2000.

(2.) NOTICE of the petition was issued to the State.

(3.) IT is not a matter of dispute that, neither any injury nor any other specific role is attributed to the present petitioner. He is stated to be juvenile. Moreover, he was arrested on 02.02.2013. Since then he is in judicial custody and no useful purpose would be served in further detaining him in jail. Ashraf, co-accused of the petitioner, has already been granted the concession of anticipatory bail by this Court, by way of separate order of the even date under similar circumstances. There is no history of his previous involvement in any other criminal case. Even, since the police has not submitted the final police report(challan), so, the conclusion of trial will naturally take a long time.