ALIM Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER is facing prosecution for commission of an offence under Section 392 IPC. FIR is dated July 31, 2005. PETITIONER was arrested on September 13, 2005, in connection with some other case.

(2.) IT is case of the prosecution that during interrogation, he made a disclosure statement regarding commission of offence in the FIR, referred to above. On a specific question asked by this Court, State counsel, on getting instructions from Devi Ram, Head Constable, informs this Court that no identification parade was got conducted by the prosecution. IT is also admitted by the prosecution that nothing was recovered from the petitioner. Counsel for the petitioner states that it will take a long time before trial is finally heard and decided. Without expressing any opinion on merits of the case, this petition is allowed and during pendency of the trial, petitioner is directed to be released on bail to the satisfaction of Chief Judicial Magistrate, Gurgaon, against two sound local sureties.