ROHTASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Section 439 Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 271 dated 13.11.2016 registered for offences punishable under Sections 365, 302, 376-A, 201 read with Section 120-B of Indian Penal Code (for short, "IPC") and 6 of the Protection of Children from Sexual Offences Act, 2012 at Police Station Barauda, District Sonepat.

(2.) On asking of the court, Mr. Ashok Muthreja, DAG, Haryana, who is present in the Court accepts notice and submits that intimation by Registry informing of fixation of the petition has already been received and record of the case is available with him.

(3.) Learned counsel for the petitioner submits that main accused in this case Vikram is son of the petitioner. Allegation against the petitioner is that Vikram after commission of crime came to the petitioner and apprised him of the fact relating to commission of crime. The offence disclosed against the petitioner is punishable under Section 201 IPC, which is bailable. In similar circumstances, the other co-accused, namely, Ashish has been allowed bail vide order dated 01.06.2017 passed in CRM-M-20464 of 2017.