HARBHAJAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed under Sec. 483 of BNSS, 2023 (earlier Sec. 439 Cr.P.C.), for grant of regular bail to the petitioners, during the pendency of trial, who have been booked in a criminal case arising out of First Information Report, as detailed hereunder:-

(2.) Learned counsel for the petitioners contends that all the four petitioners were initially granted the concession of bail by this Court by passing three separate orders; therefore, present petition is the second bail petition, necessitated only because the offence has now been converted to Sec. 302 IPC from the earlier substantive offence under Sec. 307 IPC.

(3.) Learned counsel for the petitioners submits that at the time bail was granted, offences registered against the petitioners were under Ss. 120-B, 148, 149, 307, 323, 324, 325, 326, 341, and 506 of the IPC. After a period of nearly six and a half years, injured, Heera Singh, expired, and consequently, upon the filing of the supplementary challan on 31/3/2025, offence was converted to Sec. 302 IPC, though based on the same set of allegations for which bail had already been granted by this Court.