MANKORI Vs. STATE OF HARYANA

JUDGEMENT

(1.) I have heard the learned counsel for the parties. Learned counsel for the petitioner submits that the whole family of the petitioner is behind bars. He further submits that the petitioner is 58 years old and is also looking after two minor daughters of the deceased in the jail. He has also drawn my attention to the contents of the FIR and submits that there is no specific allegation against the petitioner.

(2.) KEEPING in view the aforesaid facts and particularly the fact the two minor daughters of the deceased are also being looked after in jail by the petitioner, I am of the view that it is a fit case for grant of bail to the petitioner. Accordingly, I direct that the petitioner shall be released on bail on furnishing bail bond in the sum of Rs. 20,000/- with one surety in the like amount to the satisfaction of CJM Sonepat. Dasti on usual payment.