SANDEEP @ KALA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Sandeep alias Kala son of Ram Chander, has preferred the instant petition for the grant of concession of regular bail, in a case registered against him along with his other co-accused, namely, Dharam Singh, Pardeep Singh, Mukesh etc., vide FIR No.217 dated 31.5.2011 for the commission of offences punishable u/ss 307, 325, 386, 450 and 120-B IPC and section 25 of the Arms Act by the police of Police Station Civil Lines, Sonepat.

(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 considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this context.