LAKHARAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Lakharam son of Jhabbar Singh has preferred the instant petition for the grant of regular bail in a case registered against him, vide FIR No.64 dated 8.5.2013 (Annexure P1), on accusation of having committed the offences punishable under sections 419, 420, 461, 467, 468 and 471 IPC by the police of Police Station Ateli, District Mohindergarh, invoking the provisions of section 439 Cr.PC.

(2.) Notice of the petition was issued to the State.

(3.) Having heard the learned counsel for the parties, having gone through the record with their valuable assistance and after bestowal of thoughts over the entire matter, to my mind, there is no merit in the present petition in this context.