Punjab-Haryana High Court
Rahis vs State Of Haryana on 22 September, 2009
Author: K.C.Puri
Bench: K.C.Puri
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl.Misc.No.M- 21046 of 2009
Date of decision : 22.9.2009
Rahis
... Petitioner
Versus
State of Haryana
...Respondents
CORAM : HON'BLE MR.JUSTICE K.C.PURI
Present: Ms.Munisha Lamba, Advocate for the petitioner.
Mr.S.K.Hooda, Sr.DAG, Haryana.
K.C.Puri, J. (Oral)
There are three accused in the present case. As per allegation of the prosecution, the petitioner-Rihas was having a danda (stick) whereas his co accused namely Deepak and Munish had a pistol and iron rod respectively at the time when they were arrested. They were planning to commit robbery.
Learned counsel for the petitioner has submitted that co-accused of the petitioner have already been granted concession of bail by learned Additional Sessions Judge Faridabad. Therefore, the petitioner is also entitled for grant of concession of bail on the ground of parity.
The petitioner is ordered to be released on bail to the satisfaction of the trial Court.
Petition stands disposed of.
[ K.C. Puri ] Judge 22.09.2009 sd