ASHKARAN 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.50 dtd. 29/1/2023, registered under Ss. 302, 34 IPC, at Police Station Gohana City, District Sonipat.

(2.) Learned counsel contends that the petitioner has been in custody for 2 years, 10 months and 19 days. He alleges false implication. His name surfaced based on the disclosure statement of co-accused Ashkaran @ Bittu, however, no overt act has been attributed to him. Charges have been framed on 10/5/2023 and out of 19 PWs, only 8 including the complainant who turned hostile, have been examined. He is involved in one more case of the year 2023, wherein he is on bail vide order dtd. 7/2/2025. 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. 19/12/2025, filed by the learned State counsel is taken on record. As per the same, the petitioner is behind bars for 2 years, 10 months and 19 days.