RAJESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD. Offence alleged is under sections 302/34/201/120-B IPC and section 25 of the Arms Act. It is submitted that the petitioner has been implicated on the allegation of conspiracy on the statements of Jai Narain and Rishi Parkash recorded subsequent to the FIR. The direct role was attributed to Sonu alias Hemant, who has already died and is said to have been killed in an encounter with the police. Other co-accused, who has been assigned role in killing, has been granted bail and the role of the petitioner is at par. Without expressing any opinion on merits, the petitioner is granted bail to the satisfaction of CJM/ Duty Magistrate, Jhajjar. The petition is disposed of.