TOSHAL @ VISHAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petition has been taken for hearing through video conference due to Covid-19 pandemic.

(2.) The present petition has been filed under Section 439 Cr.P.C for the grant of regular bail to the pet0itioner in FIR No.0234 dated 06.09.2017, under Sections 306, 34 IPC registered at Police Station City Dabwali, District Sirsa.

(3.) Learned counsel for the petitioner states that as per the allegations, Sh. Bhagwan Dass in conspiracy with his wife Chander Kala and his elder son Toshal @ Vishal (now petitioner) prepared an obscene video and extracted Rs.30,42,000/- by threating the deceased. Learned counsel for the petitioner further submits that both Sh. Bhagwan Dass as well as Chander Kala have been granted the concession of regular bail by this Court. Learned counsel for the petitioner further submits that Sh. Bhagwan Dass was granted regular bail by this Court while deciding CRM-M No. 40114 of 2019 on 12.12.2019 and Chander Kala was granted concession of regular bail by this Court while deciding CRM-M No.1632 of 2020 vide order dated 28.05.2020.