RAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leamed counsel prays for and is permitted to carry out correction in the memo of parties in the Court itself. Accordingly, Ram Sarup son of Gurdat Singh be read as Ram Singh son of Gurdat Singh.

(2.) Learned counsel submitted that the petitioner is lodged in jail since 13.4.20 in case FIR No. 92 dated 1.2.2004, registered under sections 420/466/468/471 any 120 - B (Police Station City Sirsa). Learned counsel also submitted that the\ petitioner is aged about 85 years; that the only offence alleged against the accused - petitioner is that he identified a wrong person before trial Court during acceptance of bail bonds of an accused and that the Courts below have rejected his submissions seeking relief in terms of section 437 Crimial P.C., without giving any cogent reason.

(3.) On the other hand, learned State counsel submitted that the charges have already been framed and the matter is listed for prosecution evidence on 27.9.2005.