- (1.) The prayer in this petition is to release the petitioner on regular bail in FIR No.74, dated 9.3.2005, under section 392, 394 IPC, registered at Police Station Central Faridabad.
(2.) As per the allegations, the complainant, after withdrawing the amount of Rs.2,39,000/- from the Gramin Bank, left his village so as to pay the same towards registration charges of a piece of land, and when he reached the old Faridabad chowk in a three-wheeler, a person came in Maruti van and by telling the complainant that he was going towards village Pirthala, suddenly snatched the bag from the right hand of the complainant and ran away in the van. The complainant, however, attempted to catch hold of the said person and raised voice, however, the person sitting on the rear seat of the van gave a fist blow. In this manner, the said person and the driver of the van managed to run away in the van. The complainant allegedly suffered injuries in the scuffle. It is alleged that the petitioner was one of the occupants of the Maruti van.
(3.) In support of the prayer made in this petition, Learned Counsel for the petitioner submits that:- (i) the petitioner is in custody since 26.3.2005; (ii) after completion of investigation and framing of charges, the trial has begun and some of the prosecution witnesses have even been examined; (iii) the star prosecution witness, namely, the complainant has not supported the prosecution case qua the petitioner; (iv) the petitioner's co-accused, namely, Surender and Vijay, have already been released on bail by this Court.;