MEHINDER SINGH SULLAR, J. - (1.) PETITIONER -Manoj @ Mani son of Dharam Singh, has preferred the instant petition for the grant of concession of regular bail, in a case registered against him along with his other co -accused namely Kuldeep son of Satbir, Kuldeep son of Bhoop Singh, Rishi Raj and Ravi etc., vide FIR No.922 dated 06.11.2006, on accusation of having committed the offences punishable under Sections 302, 307, 120 -B read with Section 34 IPC and Section 25 of the Arms Act, by the police of Police Station City, Gurgaon.
(2.) NOTICE of the petition was issued to the State. After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration over the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context.
(3.) WHAT cannot possibly be dispute here is that, neither his name is mentioned nor any specific role or particular injury is attributed to the petitioner in the FIR. He was subsequently involved in this case, in the wake of disclosure statement of his other co -accused Kuldeep son of Satbir. Indisputedly, Kuldeep son of Satbir and all other co -accused of the petitioner have already been acquitted in the main case by the trial Court.;