VIKAS GARG Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order we will dispose of four applications i.e. Cr.M.Nos.23962, 26910-11 and 26930 of 2017 under Section 389 Cr.P.C. praying for release of the applicants on bail during the pendency of the appeal.

(2.) All the three accused namely Hardik son of Rajeev Kumar, Karan son of Gulshan and Vikas son of Mohan Lal faced a criminal trial pursuant to a case registered against them vide F.I.R. No.144 dated 11.4.2015 under Sections 376D, 376(2)(n), 376, 292, 120-B, 506 I.P.C. and Section 67 of the I.T. Act at Police Station Rai Sonepat. The details of their conviction and sentence are as below :- <FRM>JUDGEMENT_13_LAWS(P&H)9_2017_1.html</FRM>

(3.) The victim as also the applicants are all students studying in Jindal University at Sonepat.