Rajan Gupta, J. - (1.) THIS is a petition filed under Section 439 of the Code of Criminal Procedure seeking regular bail in a case registered against the Petitioner vide FIR No. 49 dated 15.03.2010 under Sections 147, 149, 323, 307 and 452 IPC and Sections 25/54/59 of the Arms Act at Police Station City Rewari, District Rewari.
(2.) LEARNED Counsel for the Petitioner contends that Petitioner has been in custody since 21.04.2010. According to him, material prosecution witnesses have already been examined and co -accused have been granted the concession of bail. He submits that no useful purpose would be served by detaining the Petitioner in custody during the tendency of trial. Learned State counsel has opposed the prayer for bail on the ground that allegations against the Petitioner are serious. He has referred to supplementary statement of complainant (Govind) to contend that Petitioner is the main accused in the case.
(3.) I have heard learned Counsel for the parties.;