DEVENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioners in a case arising from FIR No. 679 dated 12.11.2011, registered at Police Station Jhajjar, under Sections 307/302/34 of the Indian Penal Code. Learned counsel for the petitioners stages that he does not press the instant petition on behalf of petitioner-Devender @ Badal-petitioner No. 1.

(2.) Dismissed as withdrawn qua petitioner-Devender @ Badal.

(3.) Learned counsel for petitioners states that petitioner No. 2 is a lady and none of the witnesses has supported the case of prosecution and they have been declared hostile. Learned counsel further states that petitioner No. 2 is behind bars since 30.11.2011.