MONI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for grant of regular bail under section 439 of the Code of Criminal Procedure, 1973 (in short 'Cr.P.C.') in FIR No. 222 dated 18.03.2017, for offence punishable under Sections 148, 149, 323, 307 of the Indian Penal Code (in short 'IPC'), 25/54/59 of the Arms Act and 13(2) of the Gauvansh Sanrakshan and Gausavardhan Act, 2015, registered at Police Station Model Town, Panipat.

(2.) Counsel for the petitioner has submitted that the petitioner is in judicial custody since 04.04.2017, the challan has been presented and the petitioner is no more required for any further investigation. It is further submitted that the petitioner is the first offender and is not involved in any other case and conclusion of the trial will take long time.

(3.) Counsel for the State, on instructions from ASI Davinder Kumar, has not disputed the factual position that the petitioner is not involved in any other case.