YASH VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Arvind Singh Sangwan, J 1.Prayer in this petition is for quashing of the order dtd. 21/1/2022 passed by the Additional Sessions Judge, Rohtak, vide which the appeal filed by the petitioner under Sec. 101 of the Juvenile Justice (Care and Protection of Children) Act, for grant of regular bail, has been dismissed.

(2.) Learned counsel for the petitioner, at the very outset, has relied upo the order dtd. 27/10/2021 passed in CRR-665-2021, vide which co-accused Nitin, who was also declared juvenile, along with the petitioner, was granted the concession of regular bail, by passing the following order: -

(3.) Learned counsel for the petitioner further submits that thereafter, during investigation accused Yash @ Aman, Amit, Naveen, Rohit @ Vicky as well as the petitioner Nitin were arrested in this case and the petitioner was found to have conspired in commission of offence with his brother namely Deepanshu.