GAGAN DEEP SINGH @ GAGAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of above mentioned two petitions filed on behalf of accused Gagan Deep Singh @ Gagan and Jagroop Singh, under Section 439 Cr.P.C. seeking regular bail in a case registered against the petitioners under Sections 120-B, 294, 376, 506 IPC and Sections 67-A, 67-B, 67-C and 68 of I.T. Act, at Police Station Assandh, District Karnal, vide FIR No.295 dated 14 th May, 2011.

(2.) Learned counsel for the petitioners have argued that petitioners have no role to play in the commission of crime. There is no allegation of rape against them. Similarly placed accused have been granted the concession of bail by this court in Crl. Misc. No. M-31831 of 2011. Thus, petitioners are entitled to same concession.

(3.) Learned State counsel has, however, opposed the prayer.