SUNIL ALIAS SONU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Having exercised his right of regular bail and lost in the Court of Addl. Sessions Judge, Petitioner Sunil alias Sonu son of Beer Singh, has directed the present petition for regular bail in a case, registered against him alongwith his other co-accused, namely, Shyam Singh Pehalwan and Sanjay Kumar, vide FIR No. 17 dated 22.1.2010, on accusation of having committed the offences punishable under Sections 147, 302, 307, 325 and 120-B read with Section 149 IPC by the Police of Police Station Model Town, Rewari, invoking the provisions of Section 439 Code of Criminal Procedure.

(2.) Notice of the petition was issued to the State.

(3.) Having heard the learned Counsel for the parties, having gone through the record with their valuable help and after bestowal of thoughts over the entire matter, to my mind, the present petition deserves to be accepted in this respect.