DINESH THAKRAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under for grant of regular bail to the petitioner in case FIR No.130 dtd. 12/7/2012, registered under Ss. 302, 307, 452, 120B IPC and Sec. 25 of Arms Act, 1959 at Police Station Pataudi, Gurugram.

(2.) Counsel for the petitioner has stated that this is case where the petitioner has been falsely implicated and the only allegation against him is that he was keeping vigil outside but there is no evidence of it and this conclusion has also been drawn from disclosure statement but there is no evidence of this fact. He has further stated that the petitioner has undergone custody for a period of more than 8 months.

(3.) Custody certificate dtd. 24/1/2019 by way of affidavit of Main DSP Sachin Kumar, Deputy Superintendent, District Prison (Gurgaon) Haryana has been filed on behalf of the respondent-State, the same is taken on record. Copy has been supplied to the opposite counsel. As per which it has been corroborated that the applicant has been in custody for 8 months and 12 days. On instructions from ASI Ram Parkash, learned DAG has accepted these factual assertions but argued that the petitioner was a proclaimed offender. Be that as it may.