KULDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Kuldeep Singh, (young boy of 19 years of age) son of Lila Dhar, has directed the instant petition for the grant of regular bail, in a case registered against him along with other members of the mob/accused, vide FIR No.61 dated 21.05.2012, on accusation of having committed the offences punishable under Sections 148, 332, 353, 186, 341, 342, 435, 436 and 307 read with Section 149 IPC, Section 3 of the Damage to Public Property Act and Section 25 of the Arms Act, by the police of Police Station Nathu Sarai Chopta, 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.