- (1.) PETITIONER -Manjeet son of Jora Singh, has preferred the instant petition for the grant of concession of regular bail, invoking the provisions of Section 439 Cr.P.C., in a case registered against him along with his other main co -accused namely Neeraj and Rinku, vide FIR No.353 dated 19.12.2013, on accusation of having committed the offences punishable under Sections 307 and 34 IPC, by the police of Police Station Rai, Sonepat.
(2.) NOTICE of the petition was issued to the State.
(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration over the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context. Concisely, the prosecution claimed that petitioner Manjeet has caught hold of Navdeep whereas his main co -accused Neeraj and Rinku caused injuries to him with knives. All the allegations of causing injuries to the complainant are assigned to main accused Neeraj and Rinku, who are in custody (non -petitioners). Moreover, the occurrence originate at a spur of the moment on trivial issue. In that eventuality, as to whether the provision of vicarious liability as contemplated under Section 34 IPC is attracted to the facts of the present case against the petitioner or not, inter alia, would be a moot point to be decided during the course of trial by the trial Court.;