AJIT ALIAS JEETA 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. 423 dtd. 7/9/2019, for offence punishable under Ss. 302, 120-B read with Sec. 34 of the IPC (Sec. 364 IPC added later on) at Police Station City Gohana, District Sonepat.

(2.) Learned counsel for the petitioner, at the very outset, relies upon order dtd. 11/11/2021 passed in CRM-M-43221-2020, vide which co-accused Banti has already been granted the concession of regular bail by this Court. The operative part of the order reads as under:

(3.) As per disclosure statement of Sandeep, he alone committed the murder of Ritu after locking her in a room with a farsa. He was accompanied by Parveen also.