JOGINDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Joginder Singh son of Hawa Singh, has preferred the instant petition for regular bail in a case registered against him along with his brother, namely, Surender and father Hawa Singh, vide FIR No.147 dated 11.08.2011, on accusation of having committed the offence punishable under Sections 323, 307 and 34 IPC, by the police of Police Station Bhattu Kalan, District Fatehabad, invoking the provisions of Section 439 Cr.P.C.

(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 considering the entire matter deeply, to my mind, the present petition deserves to be accepted in this context.