MAHESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Mahesh son of Mahabir Singh, has directed the instant petition for the grant of regular bail in a case registered against him along with his father & main accused Mahabir Singh and mother Sumitra Devi, vide FIR No.353 dated 10.09.2012, for the commission of offences punishable under Sections 302, 323, 449 and 34 IPC, by the police of Police Station City Narnaul, District Mahendergarh, 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.