RAJ BALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks bail pending trial in FIR No.150 dated 4.4.2015 registered under Sections 302, 451, 34 and 120-B of the Indian Penal Code at Police Station City Rohtak, District Rohtak.

(2.) Learned counsel for the petitioner submits that petitioner was not specifically named in the FIR, because of which, there was no scope for levelling any allegation against the petitioner. He further submits that in fact there was no occasion for the petitioner to get involved in the incident. He also submits that since the prosecution evidence is yet to start, conclusion of trial will take time. He prays for allowing the present petition.

(3.) On the other hand, learned counsel for the State, on instructions from ASI Rakesh Kumar, Police Station City Rohtak, submits that involvement of the petitioner is very much established. He Further submits that petitioner had actively participated in the commission of offence and she is not entitled for bail pending trial. He prays fro dismissal of the instant petition.