SANJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) ACCORDING to the prosecution, the petitioner, along with his co -accused Sandeep, had caught hold of the hands of deceased Mange Ram whereafter it was Amit, co -accused, who had pressed the neck. The petitioner is in custody since 12.03.2013. The investigation of the case has since been completed and after presentation of the challan and commitment of the case, charges have been framed and case now fixed for recording of the prosecution evidence.

(2.) THE trial of the case is likely to take a long time. No useful purpose will be served by keeping the petitioner behind the bars.