AJIT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HAVING regard to the submission of counsel for the petitioner that three co -accused have been released on bail (i.e. two by Additional Sessions Judge, Rewari and one by this Court) and the part attributed to all accused is the same, 1 am of the view that the petitioner deserves the concession of bail.

(2.) BAIL to the satisfaction of Chief Judicial Magistrate, Rewari. .