TRINAYAN SAIKIA Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS petition has been filed under Section 439 of the Code of Criminal Procedure ("CrPC" - - for short) for grant of regular bail to the petitioner in a case that has been registered against him for the offences under Sections 338, 201, 304 -A/34 Indian Penal Code ("IPC" - - for short) at Police Station DLF, Phase -II, Gurgaon.

(3.) AT the time of preliminary hearing, it was contended by Mr. R.S. Cheema, learned Senior Counsel appearing for the petitioner that the offence under Section 304 Part -II IPC had not been registered nor made out against the petitioner. In the circumstances, the offence being bailable, the arrest and continued detention of the petitioner would be illegal in view of the fact that the offences are bailable.