JAIBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Jaibir has filed this petition under Section 439 of the Code of Criminal Procedure for the grant of regular bail in case FIR No. 132 dated 8.6.2006 under Sections 399 and 402 IPC and Section 25 of the Arms Act, registered at Police Station Sadar, Sonepat, District Sonepat. I have heard counsel for the petitioner and gone through the contents of the FIR as well as the order dated 10.10.2006, passed by Additional Sessions Judge, Sonepat, whereby bail application of the petitioner has been dismissed. I have also perused the orders dated 5.7.2006, 17.7.2006 and 19.7.2006, passed by Additional Sessions Judge, Sonepat, whereby bail has been granted to the co-accused of the petitioner. Keeping in view the fact that the petitioner was leading the team and from his possession a loaded country made pistol .315 bore and two live cartridges were recovered and the nature of allegations, I am not inclined to grant the concession of regular bail to the petitioner. Dismissed.