- (1.) The petitioners(main accused) have preferred the instant petition for the grant of concession of regular bail, in a case registered against them along with their other co-accused, vide FIR No.124 dated 21.05.2014, on accusation of having committed the offences punishable under Sections 398, 401 IPC and Section 25 of The Arms Act, by the police of Police Station SGM Nagar, District Faridabad.
(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, there is no merit in the instant petition in this context.;