GAURAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed under Sec. 439 of Cr.P.C., whereins, the petitioner craves for indulgence of regular bail becoming granted to him, in respect of FIR No. 277 dtd. 28/11/2020 registered at Police Station P.G.I.M.S., Rohtak, whereins offences constituted under Ss. 147, 149 and 302 of the IPC, are embodied.

(2.) The present petitioner is a juvenile in conflict with law, and, is alleged to be a part of a unlawful assembly, and, besides that he alleged to with a user of sua inflict lethal wounds on the person of the deceased.

(3.) However, the adult accused have been stated, at the bar, by the learned State counsel, on instructions given to him, by S.I. Raj Kumar, to become admitted to regular bail, through verdicts drawn by jurisdictionally empowered Courts.