ASHOK @ MENTAL 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, Satyender, Rahul, Tarun, Anand, Balwant, Satpal, Jagbir, Naveen and Pardeep alias Nanha etc., vide FIR No.438 dated 28.11.2011 (Annexure P1), on accusation of having committed the offences punishable under sections 148, 302, 120 -B 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 respect.