AMIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of default bail to the petitioner under Section 167(2) Cr.P.C. for not filing the complete challan before the trial Court.

(2.) Counsel for the petitioner submits that the co-accused of the petitioner, namely, Tarlok and others have already been granted the concession of default bail vide order dated 26.3.2019 passed in CRR-168-2019, which reads as under:-

(3.) Counsel for the petitioner further submits that the other accused namely, Sunil Kumar has been granted the concession of regular bail vide order dated 8.7.2019 passed in CRM-M-27580-2019; Gurnam Singh @ Gama granted the concession of regular bail vide order dated 29.4.2019 passed in CRM-M-17710-2019 and co-accused Bablu has been granted the concession of regular bail vide order dated 5.7.2019 passed in CRM-M-25708-2019.