AJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 04 dtd. 5/1/2018, registered under Ss. 148, 149, 302, 307, 323, 324, 325, 326, 506 (II) of the IPC at Police Station Julana, District Jind.

(2.) Learned counsel for the petitioner relies upon order dated 12 . 07 . 2021 passed in CRM-M-22332-2021, vide which co-accused Sanjay has been granted the concession of regular bail by this Court. The operative part of the order reads as under:

(3.) Learned counsel for the petitioner submits that the case of the petitioner is on the similar footing as of aforesaid co-accused Sanjay as there is no specific allegation against the petitioner and the main accused is Rahul, who has caused two knife blows to the stomach of deceased Baljeet.