ILLIAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Illias son of Rajdar has applied for the grant of regular bail, in a case registered against him alongwith his other co-accused, vide FIR No.127 dated 12.6.2012, on accusation of having committed the offences punishable under sections 148, 186, 307, 323, 332, 353 and 506 read with section 149 IPC and Section 25 of the Arms Act by the police of Police Station Ferozepur Jhirka, District Mewat, invoking the provisions of section 439 Cr.PC.

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

(3.) After hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this context.