JOGINDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioner under Sec. 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.589 dtd. 14/7/2018 registered under Ss. 302, 120-B, 216, 34 of the Indian Penal Code, 1860 (in short 'IPC') and Sec. 25 of the Arms Act, at Police Station Assandh, District Karnal.

(2.) Counsel for the petitioner has argued that the petitioner was granted interim bail vide order dtd. 31/7/2020 on medical grounds in CRM-M No.21197 of 2020. Later on, after availing the interim bail, the petitioner surrendered back before the Jail Authorities on 3/2/2021. It is also submitted that the petitioner, in the intervening period, has not misused the concession of interim bail. It is further argued that the co-accused of the petitioner namely Raj Kumar @ Michal, Pintu and Sandeep have already been granted the concession of regular bail vide orders dtd. 18/11/2020, 13/1/2021 and 2/12/2021 passed in CRM-M No.20440 of 2020, CRM-M No.654 of 2021 and CRM-M No.18257 of 2021, respectively. The operative part of the order dtd. 2/12/2021, passed in CRM-M No.18257 of 2021, reads as under:-

(3.) For the sake of brevity, the facts, as disclosed in the FIR, are not reproduced again.