VIJAY Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Vijay son of Ami Lal has directed the instant petition for the grant of regular bail, in a case registered against him along with his other co-accused, vide FIR No.166 dated 2.7.2012 (Annexure P1), for the commission of offences punishable under sections 394, 395 and 120-B IPC and section 25 of the Arms Act by the police of Police Station Manesar, District Gurgaon, invoking the provisions of section 439 Cr.PC.

(2.) After hearing the learned counsel for the petitioner, going through the record with his valuable help and after considering the entire matter deeply, to my mind, there is no merit in the present petition in this regard.

(3.) Ex facie the argument of learned counsel that since the petitioner has been falsely implicated, so, he is entitled to the concession of regular bail, sans merit.