ANIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER is brother-in-law of deceased Santosh. Learned Sessions Judge declined the bail as the ration card was not considered reasonable and sufficient circumstance. Petitioner is an elder brother-in-law, married, having a child. The allegations against the petitioner are vague and general in nature.

(2.) KEEPING in view the allegations levelled against the petitioner, I deem it appropriate to order the petitioner to be released on bail to the satisfaction of the Chief Judicial Magistrate/Duty Magistrate, Bhiwani. Petition allowed.