- (1.) Petitioner Rajat Kumar alias Banti alias Ruder Partap Singh Rana son of Karan Singh, has preferred the instant petition, for the grant of regular bail, in a case registered against him along with his other coaccused, namely, Parveen Kumar s/o Mahipal Singh, Divesh son of Devraj, Pankaj s/o Gav Harnath, Chetan alias Munna s/o Behnanand, Bhupender s/o Raj Bahadur Divedi, Sandeep Kumar s/o Bahadur Singh and Sachin etc., vide FIR No.409 dated 9.11.2010 (Annexure P1), on accusation of having committed the offences punishable under sections 302, 307, 323, 342, 365, 201, 216, 506 and 120-B IPC by the police of Police Station Sector 29, Gurgaon.
(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, the present petition for regular bail deserves to be accepted in this respect.;