MAHESH@ NAINA AND ANOTHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS -Mahesh @ Naina son of Tirlok Chand and Anand Swaroop son of Rewti Parsad, have directed the instant petition for the grant of regular bail in a case registered against them along with their other co -accused Rahul, Lalit, Pankaj and others, vide FIR No. 545 dated 26.10.2012, on accusation of having committed the offences punishable under Sections 323, 306, 506 and 34 IPC, by the police of Police Station City Palwal, invoking the provisions of Section 439 Cr.P.C. Notice of the petition was issued to the State.

(2.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this context.

(3.) THEREFORE , I see no reason not to extend the concession of regular bail to the present petitioners as well under the similar set of circumstances. Be that as it may, the petitioners were arrested on 07.11.2012. Since then they are in judicial custody and no useful purpose would be served in further detaining them in jail. The conclusion of trial will naturally take a long time. In the light of aforesaid reasons, taking into consideration the totality of facts and circumstances, emanating from the record, as discussed here -in -above and without commenting further anything on merits, lest it may prejudice the case of either side during the course of trial, the instant petition is hereby accepted. The petitioners are ordered to be released on regular bail on their furnishing adequate bail bonds and surety bonds to the satisfaction of the trial Court.