SANJEEV Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Sanjeev son of Sher Singh, has directed the instant petition for the grant of regular bail, in a "Gang rape" case registered against him along with his other co-accused Devinder son of Ishwar etc., vide FIR No.35 dated 04.04.2013, on accusation of having committed the offences punishable under Sections 376D/384/366/342/328/506/120-B IPC and Section 67 of The Information Technology Act, by the police of Police Station Dhand, District Kaithal.

(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 considering the entire matter deeply, to my mind, there is no merit in the instant petition in this context.