VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner seeks regular bail pending trial in a case registered against him for the offences under Sections 363, 366-A, 376(2) (g), 380, 506 and 120-B IPC.

(3.) LEANED counsel for the petitioner has placed strong reliance on the order dated 21.11.2008 in terms of which Nanag Ram, a co-accused of the petitioner has been granted the concession of bail. It is submitted that the petitioner is an employee of aforesaid Nanag Ram. In the said petition the stand taken was that marriage between the prosecutrix and Jagdish had been solemnized. A reference was made to the photographs of the marriage and also an affidavit dated 21.6.2008 deposed by the prosecutrix.