SMT RAFIKAN AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners Rafikan wife of Akhtar, Haruni wife of Wahid and Hansira wife of Razaak, have applied for the grant of anticipatory bail, in a case registered against them alongwith their other two co-accused, by virtue of FIR No. 495 dated 4.10.2010, on accusation of having committed the offences punishable under Sections 148, 323, 324 and 506 read with Section 149 IPC by the police of Police Station Nuh, District Mewat, invoking the provisions of Section 438 Cr.PC.

(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 assistance and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this context.