VIKAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 439 of the Cr.P.C. by the petitioner, seeking regular bail in case FIR No.189 dated 13.06.2020, under Sections 302, 307 and 34 of the IPC and Section 25 of the Arms Act (Section 212 and 120-B of the IPC added in challan), registered at Police Station IMT Rohtak, District Rohtak.

(2.) The petitioner was arrested in connection with this case on 15.06.2020. He was not named in the original FIR, although he has a similar name with another FIR named accused Vicky son of Satish @ Mira.

(3.) Involvement of the petitioner in the present case is sought to be made out only through the disclosure statement of co-accused Manbir.