MOHD. MEHLOOD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition filed under Sec. 483 of the BNSS, 2023, is for grant of regular bail to the petitioner in FIR No. 163 dtd. 24/6/2024 registered under Sec. 25 of Arms Act and Ss. 120-B, 201, 395 and 412 of Indian Penal Code at Police Station Chhachhrauli, District Yamuna Nagar.

(2.) The case set up in the FIR (supra) (as set out by the petitioner in the present petition) is as follows

(3.) Learned counsel for the petitioner inter alia contends that as per the case set up by the prosecution, the co-accused Ravi Kumar @ Ravi @ Nannu had committed the alleged crime and the petitioner is not named in the FIR(supra) and the aforementioned co-accused Ravi Kumar @ Ravi @ Nannu has already been granted regular bail by a Co-ordinate Bench of this Court vide order dtd. 13/1/2025 passed in CRM-M-65317-2024 and further the other co-accused namely Imran has also been granted the concession of regular bail by this Court vide order dtd. 5/2/2025 passed in CRM-M-5613-2025 and aforementioned co-accused were also involved in other cases and they have been granted the concession of regular bail by this Court and that case of the petitioner is on a better footing than the aforementioned co-accused namely Ravi Kumar @ Ravi @ Nannu.