SHANKAR @ ANIL @ BUDA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Shankar @ Anil @ Buda son of Kirori Mal, has preferred the instant petition for the grant of regular bail in a case registered against him along with his other co-accused, namely, Dheeraj Kumar, by means of FIR No.539 dated 31.12.2012, on accusation of having committed the offences punishable under Sections 420, 467, 468, 471 & 120-B IPC and Section 61 of the Excise Act, by the police of Police Station Barwala, District Hisar, 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 assistance and after deep consideration of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.