VINAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for grant of regular bail under Sec. 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.118 dated 30.03.2016, for offence punishable under Sections 148, 149, 324, 341, 354, 395, 188, 427, 435 of the Indian Penal Code (in short 'IPC') and Sec. 8-B of the National Highways Act, registered at Police Station Murthal, District Sonepat (offence under Sec. 365 and 376-D Penal Code deleted).

(2.) Counsel for the petitioner has submitted that the petitioner was arrested in the case on 17.05.2016. On completion of investigation, challan has been presented in the Court. The petitioner is not specifically named in the FIR nor his description has been given. The co-accused in the case namely Jai Deep and Jitender @ Kalu similarly placed have been enlarged on bail by this Court vide order dated 06.12016 and 19.12016 (Annexure P3 and P4 respectively). The last submission made by counsel is that the petitioner is ready to face the proceedings without any default and subject to the conditions to be imposed by this Court.

(3.) Counsel for the State has not disputed the factual assertions.