TILAK RAJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Tilak Raj son of Late Shri Chand, has preferred the instant petition for the grant of regular bail in a case registered against him along with his other co-accused, by means of FIR No.321 dated 27.12.2010, on accusation of having committed the offences punishable under Sections 302, 323, 148 and 149 IPC, by the police of Police Station Kunjpura, District Karnal, 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.