ANIL @ DHAULA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No. 706 dated 17.12.2011, under Sections 365, 302, 201, 120-B of the Indian Penal Code, 1860 and Section 25 of the Arms Act, 1959 registered at Police Station Civil Lines, Rohtak District Rohtak.

(2.) Learned counsel for the petitioner has submitted that coaccused Chand Singh, who had allegedly strangulated the deceased, had been allowed bail by this Court vide order dated 16.11.2012. So far as petitioner is concerned, he was alleged to be standing at the spot. Petitioner is in custody since 3.5.2012.

(3.) Learned State counsel, on the other hand, has opposed the petition but has failed to controvert the factual aspect of the submissions made by learned counsel for the petitioner.