JAIBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PRAYER in this petition is for grant of regular bail to the petitioner, Jaibir, son of Sube Singh, resident of Jamni, Tehsil Safidon, District Jind, who has been indicted for having committed the offences punishable under Sections 120-B, 216 and 302 read with Section 34, IPC, and Section 25 of the Arms Act, in a case arising out of FIR No. 58, dated 28.3.2012, registered at Police Station, Pillu Khera, District Jind.

(2.) LEARNED counsel contends that according to the best case of the prosecution the petitioner had not caused the injuries to the deceased. He further submits that the only allegation against the petitioner is that he hatched the conspiracy for causing murder of the deceased. He also contends that with regard to the conspiracy there is no material with the prosecution except the disclosure statement of the petitioner and the said disclosure statement is in the shape of confession, which cannot be read in evidence. Learned counsel further submits that the petitioner is behind the bars from 22.6.2012 and his further incarceration in the present case is not worth.

(3.) HEARD .