SANTOSH SAHANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case bearing FIR No.0112 dtd. 15/4/2019, registered for the offences punishable under Ss. 302 and 34 of IPC at Police Station Yamuna Nagar Sadar, District Yamuna Nagar.

(2.) Counsel for the petitioner relies upon order dtd. 16/10/2023 passed in CRM-M-51604-2023, whereby co-accused Nand Kishore Sahni stands admitted to regular bail observing as under:-

(3.) Learned State counsel is not in a position to dispute that the case of the petitioner is also at par with that of co-accused.