RAJPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for grant of regular bail to the petitioners under Section 439 of the Code of Criminal Procedure (in short 'Cr.P.C.') in FIR No.640 dated 07.08.2017, for offence punishable under Sections 302/34 of the Indian Penal Code (in short 'IPC') and 25/27/54/59 of the Arms Act registered at Police Station City Sirsa, District Sirsa.

(2.) Counsel for the petitioner has relied upon the order dated 29.04.2019 passed by this Court in CRM-M No.15605 of 2018 granting bail to the co-accused Sanjay Kumar. The operative part of the order dated 29.04.2019, reads as under:-

(3.) Counsel for the petitioner has submitted that two boys referred to in the FIR are co-accused Sanjay Kumar, who has already been granted the concession of regular bail by this Court vide order dated 29.04.2019 and the other is the present petitioner -- Rajpal and no overt act is attributed to them except that after the co-accused Subhash has committed the offence, they raised a lalkara.