RAJ KUMAR @ RAJU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Raj Kumar @ Raju son of Mange Ram, has preferred the instant petition for the grant of regular bail, in a cross-case registered against him along with his other co-accused, namely, Abhishek @ Sonu, Mahender, Surender Singh Gill, Rajiv Kaushik, Ramesh, Rajesh @ Raj, Dilbag @ Kala, Virender @ Binder, Ravi, Vikramjeet Singh @ Neetu,Vijender @ Bijender etc., vide FIR No.279 dated 15.07.2013, on accusation of having committed the offences punishable under Sections 109, 148, 149, 302 IPC, Section 25 of The Arms Act and Sections 3 & 4 of The Scheduled Caste & Scheduled Tribe(Prevention of Atrocities) Act, 1989, by the police of Police Station Barwala, District Hisar.

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