SUNIL @ VICKY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to petitioner-Sunil @ Vicky, who has been booked for having committed the offences punishable under Sections 114, 120-B, 147, 148, 302, 307, 332, 353,435 read with Section 149, IPC, and Section 25 of the Arms Act, in a case arising out of FIR No. 209, dated 23.06.2011, registered at Police Station, Sector 10, Gurgaon.

(2.) Learned Senior counsel contends that except the disclosure statement of the co-accused, there is no other material connecting the petitioner with the alleged crime. He further submits that the petitioner is behind the bars from 22.11.2011. He further submits that the charge-sheet (report under Section 173, Cr.P.C.) was presented before the learned Area Judicial Magistrate, but the case was committed to the Court of Session only on18.4.2013. He further submits that the similar situate coaccused of the petitioner have already been granted the concession of bail by this Court.

(3.) Learned counsel for the State, on instructions from Inspector Lakshmi Devi, Crime Branch, Sonepat (Member of Special Investigation Team) fairly concedes that except the disclosure statement of the petitioner and his co-accused, there is no other material connecting the petitioner with the conspiracy alleged to have been hatched by the petitioner with his coaccused regarding the murder of Sarpanch, Rakesh, of village Hayatpur (Gurgaon).