DEEPAK KUMAR @ DEEP KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER along with Hansu and Balle is facing trial for commission of offences under Sections 363/366/376/506 read with Section 34 IPC. As per allegations in FIR and statement of the prosecutrix recorded under Section 161 Cr.P.C. (Annexures P-1 and P-2 respectively), petitioner was sitting on the front seat of a vehicle in which the prosecutrix was abducted and travelled for sometime. Apart from that, there is no other allegation against the petitioner. Counsel for the petitioner contends that the petitioner is in jail for the last more than five months and as per certificate (annexure P-4), his date of birth is December 2, 1987. It will take a long time before the trial is concluded. Shri Dhankhar has failed to show any other allegation against the petitioner except the one referred to above.

(2.) IN view of the facts referred to above, bail to the satisfaction of Chief Judicial Magistrate, Sonepat. Petition allowed.