RAMESH @SURESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of both the aforementioned petitions filed for regular bail under Section 439 of Code of Criminal Procedure in FIR no. 225 dated 30.07.2012, under Sections 148/149/323/324/307/452/427/506 IPC and Section 27 of Arms Act, 1959, registered at police station Pehowa, District Kurukshetra. I have heard learned counsel for the parties and have gone through the whole record including the impugned order passed by learned Additional Sessions Judge, Kurukshetra dismissing bail applications filed on behalf of the petitioners.

(2.) IT has been contended by learned counsel for petitioners-accused that Ramesh @Suresh has not received any injury in this case and that inadvertently, he has attached MLR as Annexure P5, which pertains to some other person, whose name is also Suresh. Hence, it is contended that he does not want to press the point that petitioner-accused Ramesh @Suresh has also received injury in this case and that the same is having no bearing in this case. It is further contended that only simple injury has been attributed to petitioner-accused, Ramesh @Suresh and that he has been continuing in custody since 06.08.2012. It is further contended that though investigation already completed and challan filed and however, trial is not likely to be concluded in near future. It is further contended that there are as many as seven accused facing trial in this case and similarly placed accused, Angrej Singh has already been granted bail. It has been contended by learned counsel for petitioner-accused, Manjit Singh that he has been continuing in custody since 04.08.2012 and that only simple injury has been attributed to him.