ANIL SAINI 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, Maha Singh s/o Dhajjan Singh, Rekha w/o Karambir, Dayanand s/o Madan Lal, Rajender s/o Pale Ram and Dinesh etc., vide FIR No.729 dated 6.6.2014, on accusation of having committed the offences punishable under sections 420, 467, 468, 471, 120 -B and 511 read with section 34 IPC, by the police of Police Station City, 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 help and considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this context.