NOORU Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Nooru has filed this petition under Section 439 Cr.P.C. for grant of regular bail in case FIR No.87 dated 17.3.2006 registered under Sections 399/402 IPC and Sections 25/54/59 of the Arms Act at Police Station Hodal, District Faridabad.

(2.) I have heard the counsel for the parties and gone through the contents of the FIR as well as the order dated 1.5.2006 passed by the Additional Sessions Judge, Faridabad.

(3.) Counsel for the petitioner contends that co-accused of the petitioner, namely, Munshi and Aameen, have been granted regular bail by this Court. Counsel for the respondent-State has pointed out that against the petitioner, two more FIRs have been registered, out of which, in one he has been convicted.