LAWS(P&H)-2013-1-541

IKRAM @ AKRAM Vs. STATE OF HARYANA

Decided On January 16, 2013
IKRAM @ AKRAM Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Petitioner Ikram alias Akram son of Majruddin, a young boy of 19 years of age, has preferred the instant petition for the grant of regular bail, in a case registered against him along with his other coaccused, vide FIR No.206 dated 9.7.2011, on accusation of having committed the offences punishable under Sections 148, 323, 366, 376(2) (g), 450 and 506 read with section 149 IPC and Section 3-33-89 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 by the police of Police Station Hodal, District Palwal, invoking the provisions of section 439 Cr.PC.

(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 considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this respect.