SANJAY @ BILLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD .

(2.) THE case against the petitioner was registered in June, 1995 and since then he is in custody. This is the third bail application moved by the petitioner. Earlier the concession of bail was declined to him by this Court vide order dated January 21, 1998, passed by S.S. Sudhalkar, J. because at that time the main accused was absconding. The said order reads as under :-

(3.) THE injury attributed to the petitioner is simple in nature as he had allegedly inflicted the same on the right hand of the complainant. The trial has not been concluded.