BIJENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) REQUESTS for placing on record copies of statements of PW1 and PW2 as Annexures P3 and P4, respectively. The same are taken on record subject to all just exceptions. CRM stands disposed of.

(2.) THE present petition has been filed for regular bail under Section 439 of Code of Criminal Procedure in FIR no.242 dated 23.09.2011, under Sections 302/201/202/34 IPC, registered at police station Tosham, District Bhiwani.

(3.) THERE are no allegations on behalf of the State that petitioner is likely to abscond or that he is likely to dissuade the witnesses from deposing true facts in the Court, if released on bail. Hence, keeping in view these facts and without expressing any opinion on merits, the instant application for regular bail filed on behalf of Bijender is allowed. Bail to the satisfaction of CJM/Duty Magistrate, Bhiwani.