JAIDEEP @ MONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) By filing the present petition under Sec. 439 of the Code of Criminal Procedure, the petitioner has sought regular bail in case FIR No. 859, dated 17.12.2012, registered under Sections 398, 401 of the Indian Penal Code and Sec. 25 of the Arms Act at Police Station Jhajjar.

(2.) Learned counsel for the petitioner contends that no recovery was effected from the petitioner. He further submits that the only allegation against the petitioner is that he being driver of the car tried to rob the police persons, who were in Government vehicle. He is not involved in any other FIR. The petitioner is in custody since 17.12.2012.

(3.) On the other hand, the learned State counsel opposes the prayer of the petitioner. He informs that out of eleven witnesses, seven have already been examined.