AMIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present petition filed under Sec. 483 BNSS, 2023, is for grant of regular bail to the petitioner in case FIR No.666 dtd. 8/8/2023, registered under Ss. 120-B, 147, 148, 149, 302 IPC, at Police Station Barwala, District Hisar.

(2.) Learned counsel contends that the petitioner has been in custody for 2 years, 4 months and 2 days. His name surfaced based on the disclosure statement of co-accused Bikram @ Bikram Bhayana @ Mota. He has been attributed danda blows to the deceased, however, the fatal has been attributed to co-accused Gurdeep Singh, who is in custody. Co-accused Manoj Panghal and Sunil @ Golu have been granted regular bail by this Court vide orders dtd. 1/12/2025 and 11/12/2025, respectively, as also Kapil & Vikram vide order of even date. Charges have been framed on 3/4/2025 and out of 22 PWs, 4 material witnesses have been examined. There are two pending cases against him, in one of which, he is on bail. Reliance is placed on the judgment passed by Hon'ble The Supreme Court titled as Maulana Mohd. Amir Rashadi vs. State of U.P. and others, 2012(2) SCC 382.

(3.) The custody certificate dtd. 21/12/2025, filed by the learned State counsel is taken on record. As per the same, the petitioner is behind bars for 2 years, 4 months and 2 days.