LAWS(P&H)-2014-12-472

BIJENDER Vs. STATE OF HARYANA

Decided On December 18, 2014
BIJENDER Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) The petitioner 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.234 dated 02.05.2014, on accusation of having committed the offences punishable under Sections 304-B, 34 and 201 IPC, by the police of Police Station Samalkha, District Panipat.

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