MAHENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Mahender son of Bharat (main accused), 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, vide FIR No.8 dated 5.1.2014, on accusation of having committed the offences punishable under sections 148, 302, 307, 325, 452 & 120-B read with section 149 IPC and Sections 25 & 30 of The Arms Act by the police of Police Station City, Rohtak.

(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 deep consideration over the entire matter, to my mind, there is no merit in the present petition in this context.