LAWS(P&H)-2006-3-199

MANOJ ALIAS SONU Vs. STATE OF HARYANA

Decided On March 17, 2006
MANOJ ALIAS SONU Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) HEARD. The petitioner has been attributed direct role in causing the death. Case is at evidence stage and partly prosecution evidence has been recorded. Without expressing any opinion on merits, no case is made out for grant of bail at this stage. The petition is dismissed. However, the trial will be expedited.