MANGE RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Mange Ram son of Ram Niwas has preferred the instant petition for the grant of regular bail, in a case registered against him along with his other co -accused & wife, namely, Kamlesh, son Deepak (husband of the deceased), daughters Pinki, Ritu and Ramesh, husband of Ritu, vide FIR No. 118 dated 15.6.2012 (Annexure P1), for the commission of offences punishable under sections 498 -A and 304 -B read with section 34 IPC by the police of Police Station Uklana, Distt. Hisar, invoking the provisions of section 439 Cr. PC. 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 help and after deep consideration over the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this respect.

(3.) MOREOVER , the petitioner was arrested on 26.6.2012, since then, he is in judicial custody and no useful purpose would be served to further detain him in jail. There is no history of his previous involvement in any other criminal case. Since only one witness has yet been examined by the prosecution, so, the final conclusion of trial will naturally take a long time. It is also not a matter of dispute that Kamlesh, co -accused and wife of the petitioner, has already been granted the concession of regular bail by this Court, by means of order dated 16.11.2012 (Annexure P3), rendered in CRM No. M -34340 of 2012. As Kamlesh, co -accused, has already been granted the benefit of regular bail, therefore, I see no ground not to grant the same concession of regular bail to the present petitioner under the same set of circumstances.