NIZAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Nizam has filed this petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.811 dated 10.12.2005 registered under Sections 307/427/149/323 IPC and Sections 4A/8, 2/8 of the C.S. Act at Police Station DLF, Gurgaon. I have heard the counsel for the parties. In this case, the petitioner is in custody since 10.12.2005. Till date, only one witness has been examined. The trial is not likely to be concluded soon. Keeping in view the nature of allegations and the fact that the injured has already been discharged and the fact that the other witnesses, who are the police officials, are not likely to be influenced by the petitioner, I deem it appropriate to grant regular bail to the petitioner and he is accordingly ordered to be released on bail to the satisfaction of the trial Court.