KULWINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for grant of anticipatory bail to the petitioner, Kulwinder Singh, who has been booked for having committed the offences punishable under Sections 148, 302, 452 and 506 read with Section 149, IPC, in a case arising out of FIR No. 12, dated 15.02.2013, registered at Police Station, Nathusari Chopta, District Sirsa. Learned counsel contends that FIR was registered on 15.02.2013 and for the last seven months, the investigation qua the petitioner is going on but the Investigating Agency has not been able to collect any legal evidence connecting the petitioner with the alleged offences except the disclosure statements of the co -accused; that the investigation qua the co -accused of the petitioner is complete and even the charge -sheet (report under Section 173, Cr. P.C.) has been filed and nothing has emerged on record against the petitioner and that the petitioner has joined the investigation several times in view of the interim directions issued by this Court on different dates.

(2.) LEARNED counsel for the State very fairly concedes that except the disclosure statement of the co -accused of the petitioner, no other material has emerged on record connecting the petitioner with the alleged offences. However, he has opposed the grant of anticipatory bail to the petitioner on the ground that the call details of the mobile phones used by the petitioner and his co -accused are still awaited, therefore, the bail be not granted to the petitioner.

(3.) I have heard the learned counsel for the parties and gone through the material available on record.