- (1.) PETITIONER Bedan son of Vijay Singh, has preferred the instant petition for the grant of concession of regular bail, invoking the provisions of section 439 Cr.PC, in a case registered against him along with his other co -accused, namely, Om Parkash, Krishan and Jeetu etc., vide FIR No.215 dated 21.7.2013, on accusation of having committed the offences punishable under sections 324 and 506 read with Section 34 IPC (the offences punishable u/ss 307, 201 and 341 IPC were later on added) by the police of Police Station Hodal, District Palwal.
(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. Concisely, the prosecution claimed that petitioner gave knife blow on the left ribs of injured Laxman PW, whereas Jeetu, his co -accused, caused a knife blow at his back side. As to whether the petitioner has the requisite intention to attempt to murder Laxman injured or not, inter -alia, would be a moot point to be decided during the course of trial by the trial Court. It is not a matter of dispute that Om Parkash and Krishan, co -accused of the petitioner, were granted the concession of regular bail, by means of order dated 30.10.2013 by the Additional Sessions Judge, whereas the interim anticipatory bail was granted to Jitender alias Jitu, co -accused, by a Coordinate Bench of this court (M.M.S.Bedi, J.), by way of order dated 6.5.2014 in CRM No.M -14020 of 2014. Therefore, in that eventuality, I see no reason not to extend the benefit of regular bail to the present petitioner under the same set of circumstances.;