SARWAN AND ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Having exercised their right of anticipatory bail and lost in the Court of Addl. Sessions Judge, Petitioners Sarwan, Ved, Ram Niwas, Vinod, Dalip and Devi Lal, have directed the present petition for anticipatory bail in a case, registered against them, vide FIR No. 106 dated 8.6.2010 (Annexure P-1), on accusation of having committed the offences punishable under Sections 148, 323, 324, 452 and 506 read with Section 149 IPC by the Police of Police Station Ding, Distt. Sirsa, invoking the provisions of Section 438 Cr.PC.

(2.) Notice of the petition was issued to the State.

(3.) Having heard the learned Counsel for the parties, having gone through the record with their valuable help and after bestowal of thoughts over the entire matter, to my mind, the present petition deserves to be accepted in this regard.