DINESH KUMAR Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) IT is fairly conceded by the learned State counsel that in this case, the only allegation against the petitioner is that he had caused the disappearance of the dead body. According to the learned counsel for the petitioner, the only offence which is made out against him, is the one under Section 201 IPC and the said offence is bailable. Petitioner is in custody in this case since 9.10.2004 and no evidence has been recorded so far.

(2.) BE that as it may, nothing contained herein shall be construed as an expression of any opinion on the merits of this case, however, taking an overall view of the facts and circumstances of this case, petitioner is allowed to be released on bail to the satisfaction of the trial Court.