SONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present petition has been filed under Section 439 Cr.P.C. on behalf of the petitioner -Sonu alias Lefti for grant of regular bail in case FIR No. 378 dated 20.04.2015 registered under Sections 148, 149, 323, 324, 506 of Indian Penal Code and Sections 326 and 34 IPC and Section 25 of the Arms Act, which were added later on, at Police Station Chandni Bagh, Panipat. Sections 148 and 149 IPC were deleted subsequently.

(2.) LEARNED counsel for the petitioner submits that the petitioner is a young boy of 19 years of age and he is a student. Initially, the petitioner was arrested and was released on regular bail as recovery was also effected from him but subsequently, on addition of aforesaid offences, he was arrested. Learned counsel further submits that co -accused of the petitioner, namely, Ajay and Sombir have also been granted concession of regular bail by the lower Court. The petitioner is in custody since 21.07.2015. Learned counsel has also relied upon judgment of this Court in Rakesh vs. State of Haryana, : 2011 (2) RCR (Criminal) 436 in support of his contentions.

(3.) HEARD arguments of learned counsel for the petitioner as well as learned State counsel and have also perused the allegations levelled in the FIR and other documents on the file.