SHAUKEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Section 439 of the Code of Criminal Procedure, 1973 (for short 'Cr. P.C.') for grant of bail to the petitioner, in FIR No.141 dated 02.05.2018, under Sections 323, 506 of the Indian Penal Code, 1860 (for short 'IPC') (Section 307 IPC added later on and Sections 147, 148, 379 IPC deleted later on), registered at Police Station Bilaspur, Gurugram.

(2.) It is contended by the learned counsel for the petitioner that he is in custody since 10.07.2018, charges were framed on 05.11.2018 and now the trial is fixed for 09.07.2019. It is also the contention that now the prosecution has moved an application under Section 319 Cr. P.C. and as such, the trial will take long time to be concluded finally.

(3.) The above factual position is duly acknowledged by the learned State counsel, on instructions from Assistant Sub Inspector Mohd. Jahibd; however, he opposed the bail petition, primarily, on the ground that petitioner is the main accused and caused injury to the father of the complainant.