STATE OF HARYANA Vs. BAJRANG AND ORS.

JUDGEMENT

(1.) THIS was a revision petition directed against the Order dated 18.04.2015 passed by learned Additional Sessions Judge, Hisar, whereby the respondents were allowed to be released on bail on furnishing personal bonds in the amount as mentioned in the order dated 13.03.2015.

(2.) THE backdrop of the matter is that in case bearing First Information Report No. 428 dated 18.11.2014 the police presented a charge sheet alleging commission of offence under Section 147/149/188 of the Indian Penal Code (for short, "I.P.C."), against 799 persons. On an application filed by the accused -respondents, learned Additional Sessions Judge, Hisar, vide order dated 13.03.2015 granted the concession of bail to them and directed their release on bail on their furnishing bonds in the sum of Rs. 1 lac with one sound surety in the like amount each to the satisfaction of the said Court.

(3.) THE submissions made by Mr. Deepak Sabharwal, learned Additional Advocate General, representing the petitioner -State of Haryana and Mr. K.D.S. Hooda, learned counsel representing the respondents have been heard.