NARESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Naresh son of Hawa Singh, has directed the instant petition for the grant of regular bail in a case registered against him along with his other co-accused, by way of FIR No.394 dated 25.08.2012, on accusation of having committed the offences punishable under Sections 3, 4, 5, 6, 8 of Immoral Traffic Act and Sections 376(g), 506 & 120-B IPC, by the police of Police Station Civil Line Rohtak, 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 present petition for regular bail deserves to be accepted in this context.