SANDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONERS -Sandeep son of Satbir and others, have preferred the instant petition for the grant of regular bail, in a case registered against them along with their other co -accused Vikash, vide FIR No. 303 dated 09.09.2013, for the commission of offences punishable under Sections 302, 201 and 34 IPC, by the police of Police Station Meham, District Rohtak.

(2.) NOTICE of the petition was issued to the State.

(3.) THE pith and substance of the prosecution case, INTER ALIA, is that the petitioners and their other co -accused Vikash, have caused injuries to one unknown person, culminating into his death. Indisputedly, there is no direct or circumstantial evidence on record against the petitioners, except the alleged joint statement of all the accused before Nafe Singh, Chowkidar. What is the evidentiary value and admissibility of such joint statement before a Chowkidar against the petitioners, INTER ALIA, would be a moot point to be decided during the course of trial by the trial Court. Moreover, Vikash, similarly situated co -accused of the petitioners, has already been granted the concession of regular bail by this Court by means of order dated 16.05.2014, rendered in CRM No. M -16140 of 2014(Annexure P -3). In that eventuality, I see no reason not to extend the same benefit of regular bail to the present petitioners as well under the similar set of circumstances.