SAGAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioners in case FIR No. 731 dated 04.08.2017, registered under Sections 148, 149, 302, 307 and 414 of the IPC; Section 25 of the Arms Act, 1959 and Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 at Police Station City Hisar, District Hisar.

(2.) Learned counsel for the petitioners relies upon order dated 16.11.2018 passed in CRM-m-48949-2018, wherein co-accused Chota Shankar @ Shankar was granted concession of regular bail by passing the following order:

(3.) Learned counsel for the petitioners further submits that both the petitioners, Sagar and Ramesh, were also found innocent during investigation and were kept in Column No. 2, however, they were summoned as additional accused under Section 319 Cr.P.C. and they are in judicial custody since 30.09.2019.