HARISH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Invoking the provisions of section 439 Cr.PC, petitioner Harish Kumar son of Mangat Ram, has applied for the grant of regular bail in a case registered against him alongwith his other co-accused, namely Pardeep Kumar and Pawan, vide FIR No.79 dated 20.8.2010 on accusation of having committed the offences punishable under sections 148, 323, 324, 326 and 506 read with section 149 IPC by the police of Police Station Sector 14, Panchkula.

(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 assistance and after bestowal of thoughts over the entire matter, to my mind, the present petition deserves to be accepted in this context.