JAFAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners Jafar and Yusuf have filed the present petition under Sec. 439 Cr. P.C. for grant of regular bail in case FIR No.7 dtd. 7/1/2022, under Ss. 395, 397, 307, 420, 476, 201, 427 IPC and Sec. 25/54/59 of Arms Act, registered at Police Station Ferozepur Jhirka, District Nuh.

(2.) The State has already filed short reply by way of affidavit of Satish Kumar, HPS, Deputy Superintendent of Police, Ferozepur Jhirkha, District Nuh. The detailed facts emanating from the present case are mentioned in para No.2 of the short reply and the same is as under:-

(3.) Learned counsel for the petitioners submits that petitioners are in custody since 7/1/2022. He has placed on file deposition sheets of material witnesses who have already been examined, namely Jamshed-PW1 (Annexure P2), Jakir-PW2 (Annexure P-3), Almas-PW3 (Annexure P-4) and Rashid PW-5 respectively. They have not supported the version of prosecution and were declared hostile. The learned APP cross-examined them in length and failed to elicit any fact favourable to the prosecution and against the accused. It is a case of no injury. The petitioners are not involved in any other case. Completion of trial will take long time, so, petitioners be released on bail.