RAJENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Rajender son of Ramphal has preferred the instant petition for the grant of regular bail, in a case registered against him along with his mother Shakuntla, married sister Kanta and her husband Parveen Kumar, vide FIR No.117 dated 3.6.2012, on accusation of having committed the offences punishable under sections 406, 498-A and 304-B read with section 34 IPC, by the police of Police Station Kherki Daula, District Gurgaon, 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 deep consideration over the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this respect.