HARIT @ NAVEEN @ LADEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner in case FIR No. 155 dated 08.06.2017 under Sections 148, 149, 323, 325, 365, 506, 307, 216 read with Section 120-B of IPC, registered at Police Station Sadar Narnaul, District Mahendergarh, Haryana.

(2.) Counsel for the petitioner submits that the petitioner was granted bail when the FIR was registered and later on when Section 307 was added, the petitioner was re-arrested. Counsel for the petitioner further submits that co-accused Dharender son of Basti Ram against whom there are allegations of conspiracy and Deepak @ Munna son of Roshan Lal have already been granted the concession of regular bail by the Additional Sessions Judge, Narnaul vide order dated 03.08.2017.

(3.) Counsel for the petitioner also submits that the petitioner after his arrest is in judicial lockup since 05.08.2017 and the report under Section 173 Cr.P.C., 1973 has already been presented and it will take long time in conclusion of trail.