AJRUDDIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Ajruddin son of Tahir Hussain, has preferred the instant petition for the grant of regular bail in a case registered against him along with his other co -accused, vide FIR No. 2 dated 03.01.2013, on accusation of having committed the offences punishable under Sections 307, 353, 332, 186, 34 IPC and Section 25 of the Arms Act, by the police of Police Station Hathin, District Palwal, invoking the provisions of Section 439 Cr.P.C. Notice of the petition was issued to the State.

(2.) 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 present petition for regular bail deserves to be accepted in this context.