SUNIL ALIAS SILLU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Sunil alias Sillu, son of Khazan Singh, has applied for regular bail in a case registered against him along with his other co-accused, namely, Rajender Singh and Sushil @ Shili, by means of FIR No.76 dated 11.05.2012, on accusation of having committed the offences punishable under Sections 323, 341, 307, 506 and 34 IPC, by the police of Police Station Kurukshetra University, Kurukshetra, 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 help and after deep consideration of the entire matter, to my mind, the instant petition for regular bail deserves to be accepted in this context.