BHIRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Bhira has filed this petition under Section 439 of the Code of Criminal Procedure for the grant of regular bail in case FIR No. 84 dated 17.6.2006 under Sections 302, 201, 342, 34 IPC, registered at Police Station Alewa, District Jind. I have heard counsel for the petitioner and gone through the contents of the petition as well as the order dated 5.10.2006, passed by Additional Sessions Judge, Jind, whereby bail application of the petitioner has been dismissed. Keeping in view the nature of allegations and the direct involvement of the petitioner in the alleged crime, at this stage, I am not inclined to grant him the concession of regular bail. Dismissed at this stage.