RAHUL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of all the afore-mentioned applications for regular bail filed under Section 439 of the Code of Criminal Procedure in FIR No.1114 dated 12.09.2011 under Sections 399, 402 of Indian Penal Code and Section 25 of Arms Act, 1959, registered at Police Station Panipat City, District Panipat.

(2.) I have heard learned counsel for the parties and gone through the record.

(3.) It has been argued by the learned counsel for the petitioners that they have been continuing in custody since 12.09.2011 and their case is similar to co-accused Vikas who was already granted bail by this Court vide order dated 20.04.2012.