AZRUDDIN Vs. STATE OF HARYANA

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 main co -accused, namely, Anil alias Leela, Rajesh, Titu alias Sandeep, Rakesh alias Boda, Sandeep alias Bhola, Sombir alias Mota etc., vide FIR No.197 dated 18.6.2009, on accusation of having committed the offences punishable under sections 148, 302, 307, 120 -B, 212 and 404 read with section 149 IPC and Section 25 of The Arms Act , by the police of Police Station Sampla, District 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, the present petition for regular bail deserves to be accepted in this context.