S.S. Saron, J.@mdashHeard counsel for the parties.
2. The petitioner seeks regular bail pending trial. The FIR in the case has been registered on the statement of Parvinder who has alleged that Mohit (petitioner) and Amit (non-petitioner) had caused him injuries on his back. Besides, when Virender - brother of the complainant came out, they caused injuries on his head and chest.
3. Learned Counsel for the petitioner has submitted that Mohit has not been identified to be Sanjay - petitioner. However, learned counsel for the State has read out the deposition of Parvinder who appeared as PW1. In his deposition recorded on 24.11.2008, it has been stated that Sanjay @ Mohit (petitioner) along with others came in front of the house of the complainant. Vikram raised a Lalkara to open the door of his house. Parvinder opened the door and saw that accused - Vikram had a wooden Danda in his hand. Sanjay and another person whose name he did not remember, were carrying iron rods. Sanjay @ Mohit, it is stated, gave an iron rod blow on the back of Parvinder. As soon as the brother of Parviner namely Virender came for his rescue, the abovenamed accused i.e. Vikram, Amit and Sanjay @ Mohit also caused injuries on his head and other parts of his body with their respective weapons.
4. The petitioner, therefore, is named as one of the persons who had caused injuries on the person of Virender (deceased). It may be noticed that the statement of Parvinder (PW1) was recorded on 24.11.2008 and thereafter all witnesses except 3 remain to be examined and the case is fixed for trial on 10.4.2009.
5. In the circumstances, the trial is going on and it is not a case for release of the petitioner on bail. This criminal misc petition is accordingly dismissed.
6. The learned trial Court shall, however, conclude the trial in the case as expeditiously as possible.
